S.K. Singh, J. - (1.) Heard learned Counsel for the petitioner and learned Counsel who appeared for private respondents.
(2.) Challenge in this petition is the judgment of the Deputy Director of Consolidation dated 27.7.2005 by which revision filed by opposite party has been allotted and the order of Consolidation Officer dated 1.8.2002 has been restored.
(3.) During course of arguments, learned Counsel for the respondents submits that in view of submission of learned Counsel for the petitioner and the mistake as pointed out in the judgment of Deputy Director of Consolidation, filing of counter affidavit and keeping this matter pending here may be a futile exercise and that may take long time in attaining the finality of the matter and therefore, submission is that if by accepting submission of learned Counsel tor petitioner's side, matter is relegated to the Consolidation Officer for decision on merits within time schedule, interest of justice will meet.;