U.K. Dhaon, J. - (1.) Heard the learned Counsel for the petitioner and the learned Standing Counsel.
(2.) The petitioner has approached this Court against the order dated 14.11.2002 passed by the Deputy Director of Consolidation, I.akhimpur Kheri, and the order dated 8.7.2002 passed by the Consolidation Officer, Lakhimpur Kheri.
(3.) The brief facts of the case are that an application was moved by opposite parties No. 3 and 4 before the Consolidation Officer for recalling ex-parte orders dated 14.3.2003 and 14.4.2002. The said application was allowed by the Consolidation Officer by the order dated 8.7.2002 on payment of Rs. 100/- as costs. The petitioner being aggrieved by the order filed a revision before the Deputy Director of Consolidation, which was dismissed on 14.11.2002. The learned Counsel for the petitioner submits that opposite parties No. 3 and 4 were having full knowledge about the proceedings pending before the Consolidation Officer. He further submits that the suit preferred by the opposite parties under section 229-B of the U.P. Zamindari Abolition and Land Reforms Act was dismissed on 16.7.1990 and the opposite parties are unnecessary dragging the petitioner in litigation.;