S.K. Singh, J. - (1.) Challenge in this petition is the judgment of the Deputy Director of Consolidation dated 6.4.2005 by which, order of appellate authority has been set aside and appellate authority has been again directed to decide the question of opportunity of evidence, if is to be given to the petitioner or not.
(2.) Heard learned Counsel for the petitioner and Sri Janardan Prakash, learned advocate who appeared for all private respondents.
(3.) After hearing arguments, there appears to be no dispute about the fact and therefore, they can be summarised in brief.;