S.K.Singh, J. - (1.) Heard learned Counsel for the petitioner and Sri R.K. Ojha, learned Advocate who appears for respondents No. 4, 5 and 6. In view of the office report dated 18.8.2004 service on the remaining private respondents is deemed to have been sufficient.
(2.) As the pleading between the parties is complete, on the request of learned Counsel for the parties matter is taken up for final hearing.
(3.) Challenge in this petition is the judgment of the Deputy Director of Consolidation 16.6.2003 by which the revision filed by the opposite party has been allowed.;