S.K.Singh, J. - (1.) Challenge in this petition is the judgment of the Deputy Director of Consolidation dated 24.2.2005 by which the revision filed by the respondent No. 4 Abid Hussain was allowed and the order of the appellate authority was set aside.
(2.) Sri Shadab Ali, learned Advocate appears for respondent No. 4 and after hearing the learned Counsel for the petitioner at length Sri Ali, learned Advocate submits that in view of the grounds as has been taken by the petitioner if this petition is disposed of by giving direction to the Revisional Court to decide the revision afresh interest of justice will met.
(3.) Proceedings are under section 20 of the U.P.C.H. Act which is in respect to the adjustment of chak between the parties. On the appeal filed by the petitioner necessary changes were made by which the respondent No. 4 was also affected. Admittedly, the respondent No. 4 was not party in the appeal and, therefore, he filed revision on the ground that he has not been made party in the appeal. The Deputy Director of Consolidation rightly accepted the plea of the revisionist and set aside the order of the appellate authority as that was without any opportunity to the revisionist.;