Krishna Murari, J. - (1.) By moans of this petition the petitioner has challenged the order dated 28.9. 1974 passed by Settlement Officer Consolidation and 8.11.1977 and 29.6.1978 passed by Deputy Director of Consolidation, Azamgarh.
(2.) Shorn of unnecessary details, the facts relevant for the purpose are that against the order passed by Assistant Settlement Officer Consolidation (consolidation) in an appeal arising out of proceedings under section 9-A (2) of the U.P. Consolidation of Holdings Act (for short the Act), two revisions were filed, one by the petitioner and other by respondents 3 to 5. The said revisions were decided by Deputy Director of Consolidation by a common order dated 8.11.1977. Subsequently, an application was moved by the petitioner to recall the order dated 8.11.1977 on the ground that it was passed ex parte without any opportunity of hearing. The application was dismissed by the Deputy Director of Consolidation on 29.6.1978.
(3.) I have heard Sri M.D. Singh Shekhar for the petitioner and Sri R.P. Maurya for the contesting respondents and perused the record.;