- (1.) HEARD Sri Pradeep Kumar Rai for the petitioner and Sri S.K. Pundir for the respondents.
(2.) THIS writ petition has been filed against the orders of Deputy Director of Consolidation dated 18.1.2014 and 10.1.2002. The consolidation authorities have submitted a reference for carving out a chak road through plot nos. 26 and 23. The aforesaid plots were allotted in the chak of Rafiq Ahmad, son of Ali Hasan. The reference was accepted by DDC by order dated 10.1.2002. It appears that the northern portion of the land in dispute has been transferred by Rafiq Ahmad in favour of the petitioner through sale deed dated 5.5.2004. The petitioner thereafter filed an application dated 6.9.2013 for recall of the order dated 10.1.2002 on the ground that the order has been passed without giving any opportunity of hearing to the petitioner. The DDC by order dated 23.9.2013 recalled the order dated 10.1.2002.
(3.) ROOP and Others filed an application dated 26.10.2013 for recall of the order dated 23.9.2013. Then after hearing the parties, the order dated 18.1.2014 has been passed by the DDC, by which the earlier order dated 10.1.2002 has been reinstated.;