K.P.Singh, J. - (1.) By means of this application the applicants have prayed for recalling the order dated 3-8-1983.
(2.) The main grievance of the learned counsel for the applicants before me is that I have expressed about the illegality of the order dated 27-10-70 contained in Annexure Rs.2' attached with the writ petition.
(3.) The writ petition had arisen out of proceedings for setting aside the order dated 27-10-1970. The Consolidation Officer had rejected the application through his order dated 29-12-1978 and in revision the order of the Consolidation Officer was set aside through the order dated 10-4-1980 and the case was sent back to the Consolidation Officer for deciding the claims of the parties in the light of the observations made in that judgment. Against the order of the revisional authority the applicants had approached this Court under A i tide 226 of the Constitution and the writ petition has been dismissed by me through the order dated 3rd August, 1983.;