- (1.) COUNTER and rejoinder affidavits filed today in Court, are taken on record.
(2.) I have heard Shri R.S. Yadav, learned counsel for the petitioner and Shri C.P. Dwivedi, learned Advocate, who has filed caveat on behalf of respondent no. 2 Smt. Ranju Maurya, who has been described as the contesting respondent in the array of the parties. With the consent of the parties, the writ petition is being disposed of finally without issuing any notices to the respondent nos. 3 to 12. However it will be open for the said respondents who are stated to be formal parties to file a recall application, if they are aggrieved by this order.
(3.) THE petitioner has filed this writ petition challenging the orders dated 10.12.2012 passed by the Deputy Director of Consolidation in revision no. 880 under Section 41 of the U.P. Consolidation of Holdings Act (Ranju vs. Hari Ram and Others) and the order dated 22.2.2014 whereby the Deputy Director of Consolidation, has dismissed the restoration application filed by the petitioner Hari Ram.;