S.K. Singh, J. - (1.) Heard learned Counsel for the petitioners and learned Counsel who appeared for private respondents.
(2.) Challenge in this petition is the order of the Deputy Director of Consolidation dated 28.6.1978 by which restoration application filed by the petitioner has been dismissed.
(3.) There appears to be no dispute about certain facts and therefore, on brief mention matter can be conveniently decided.;