S.K. Singh, J. - (1.) Challenge in this petition is the judgment of the Deputy Director of Consolidation dated 10.8.2005 by which restoration application filed by the opposite party has been allowed and the proceedings of revision have been revived.
(2.) After hearing learned Counsel for the petitioners and Sri S.P. Singh, learned Advocate who appears on behalf of private respondent this Court is of the view that keeping this matter pending may be futile exercise and therefore, as submitted by Sri Singh (Sic) time schedule for required decision matter is send back to the Revisional Court, that will provide justice to both sides.
(3.) In view of the aforesaid, by giving brief facts the matter is being disposed of.;