- (1.) Heard Sri K. Ajit, for the petitioner and Sri M.M. Sahay and Sri Krishna Mohan for the respondents.
(2.) Writ - B No. 23420 of 1990 has been filed against the order of Deputy Director of Consolidation dated 12.06.1990, passed in Revision No. 375 Radhey Shyam Vs. Smt. Laxmi Devi, by which, the revision was allowed and the order of Consolidation Officer dated 22.02.1990, allowing the recall application and recalling the order dated 01.12.1988 dismissing Case No. 1/7, under Section 9-A (2) of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act) in default was set aside and the case was restored, leaving the issue as to who was the legal representative of Smt. Dheerajwati to be decided along with the case, after taking evidence of the parties, was set aside and the matter was remanded to Consolidation Officer to decide the heirship of Smt. Dheerajwati, before deciding the restoration application.
(3.) Writ - B No. 33956 of 2012 has been filed, against the order of Deputy Director of Consolidation dated 22.06.2012, passed in Revision No. 272 of 2011-12 Apurva Bhardwaj Vs. Smt. Gurumukhi Devi, by which, the revision filed by the petitioner against the orders of Consolidation Officer dated 14.02.2001, dismissing Case No. 1/7/49, in default and 16.05.2011, rejecting the application for recall of the order dated 14.02.2001,was dismissed and the order of Consolidation Officer dated 14.02.2001, dismissing Case No. 1/7/49 (renumbered as Case No. 3), in default was upheld.;