- (1.) HEARD Sri Ashish Kumar Srivastava, learned counsel for the petitioner and learned Standing Counsel appearing for the State -respondents.
(2.) BY means of this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 7.3.2013 passed by the Commissioner, Gorakhpur Division, Gorakhpur in revision no. 165/M -2012 (Abdullah Vs. Kanhaiya Lal Gupta) and order dated 8.11.2013 passed by the Board of Revenue, U.P. at Lucknow in revision no. 81/LR/2013 -14 (Kanhaiya Lal Gupta Vs. Abdullaha). Vide order dated 7.3.2013, the revision filed by respondent no. 4 against the judgment and order dated 14.8.2012 passed by Naib Tehsildar has been allowed. Challenging the aforesaid order, the other side has filed revision no. 165/M -2012 which was allowed. Challenging this order, the petitioner has preferred Writ C No. 19814 of 2013 (Kanhaiya Lal Gupta Vs. Abdullaha). This writ petition was dismissed on the ground of alternative remedy of filing revision. It appears, thereafter, the revision was filed before the Board of Revenue at Lucknow, which was numbered as revision no. 81/LR/2013 -14 (Kanhaiya Lal Gupta Vs. Abdullaha). This revision was dismissed by the Board of Revenue with the following order:
(3.) IT would further transpire that the counsel for the revisionist has moved an application for deleting the consent part as he has never consented to pass such order. The said application appears to be pending before learned Member, Board of Revenue as learned counsel for the petitioner states that no order has yet been passed on that application.;