S.K. Singh, J. - (1.) At the very outset, learned Counsel for the petitioner submits that the facts of the present case are squarely covered by the decision given by this Court on 8.5.2003 in Writ Petition No. 19757 of 2003, Bhura and others v. Deputy Director of Consolidation and others.
(2.) By the order of Consolidation Officer, name of the petitioner was directed to be expunged without any notice or opportunity to him. This Court in the similar set of facts quashed the order of the Consolidation Officer.
(3.) On examination of the facts of present case in presence of learned Counsel for petitioner and learned Standing Counsel, there appears to be no dispute about the fact that the exercise by the Collector as was considered in the writ petition No. 19757 of 2003 referred above was the same as is in the present case. This Court by the judgment referred above, has remitted the matter for taking fresh decision in terms of the observations as made in the order dated 8.5.2003 referred above, copy of which was placed during course of arguments after giving opportunity of hearing to the parties within a period of three months from the date of production of certified copy of the order and till the disposal of matter, petitioner's interest has been protected.;