Anjani Kumar Mishra, J. - (1.) HEARD Shri K.C. Kishan Srivastava, learned Counsel for the petitioner and Shri B.L. Verma who has filed caveat on behalf of the respondent No: 3. The writ petition has been filed challenging the order dated 7.8.2014 passed by the Deputy Director of Consolidation, whereby a recall application of the respondents has been allowed, the order passed in a reference under section 48(3) of the U.P. Consolidation of Holdings Act has been recalled and the reference itself has been rejected, holding it to be forged and fabricated.
(2.) FACTS of the case, briefly stated are that a reference prepared at the instance of the petitioners' father is said to have been accepted on 15.12.1988 and the same was allegedly given effect to in the revenue records as also on the spot. On 24.6.1992, a restoration application was filed by the respondents against the order dated 15.12.1988 on the ground that the reference had been accepted ex -parte. It was further taken as a ground that a revision No. 423/288 filed by the petitioners' father had been dismissed on 11.6.1986.
(3.) THE restoration application of the respondents was allowed on 13.6.1994.;