ANJANI KUMAR MISHRA, J. - (1.) HEARD Shri Manish Dev Singh, learned counsel for the petitioner and Shri K.C. Kishan Srivastava, who has filed his appearance on behalf of respondent no. 6, and Shri Manoj Kumar Yadav, who has accepted notice on behalf of Gaon Sabha, respondent no. 5.
(2.) THIS writ petition arises out of proceedings for allotment of chaks and has been filed seeking a direction restraining respondent no. 1, the Deputy Director of Consolidation, Jaunpur from deciding revision no. 6297 (Ram Lakhan vs. Kirodhan).
(3.) AN order dated 18.07.2013 passed by the Deputy Director of Consolidation, respondent no. 1 is also under challenge. By this order, the respondent no. 1 has allowed a restoration application filed by respondent no. 6 and has set aside an order dated 21.09.1999 on the ground that it was passed without hearing the respondent no. 6. Briefly stated the relevant facts are that three revisions were filed before the Deputy Director of Consolidation. These revisions were directed against the order dated 28.04.1988 passed by the Settlement Officer, Consolidation in two appeals. The revision no. 6219 was filed by Ram Jeet, respondent no. 2, revision no. 6297 was filed by the petitioner, Ram Lakhan while revision no. 6306 was filed by one Shree. These three revisions were consolidated and were decided by a common judgment and order on 21.09.1999, whereby revision no. 6297 filed by the petitioner was allowed, revision no. 6219 filed by Ram Jeet was allowed partly and revision no. 6306 filed by Shree, was dismissed.;