Krishna Murari, J. - (1.) Heard learned Counsel for the parties.
(2.) The dispute relates to the valuation of plot No. 14 which was initially valued at the rate of 0.40 paise. An application dated 31.1.1995 was moved by the husband of the petitioner (since deceased) and respondent Nos. 5 and 6 to enhance the valuation to Rs. 1/-. The Assistant Consolidation Officer after making spot inspection made a reference to the Deputy Director of Consolidation for enhancing the valuation to Rs. 1/- which was accepted by the Deputy Director of Consolidation vide order dated 23.3.1995.
(3.) Feeling aggrieved the respondent No. 3 moved an application dated 29.3.1995 to recall the said order which was dismissed by the Deputy Director of Consolidation on 12.6.1995. The respondent No. 3 again moved an application to recall the order dated 12.6.1995 on the ground that it was passed without hearing. The Deputy Director of Consolidation allowed the application and recalled the said order and restored the application to its original number. Respondent No. 2 also moved an application for recalling the order dated 29.3.1995. The respondent No. 1 vide order dated 16.6.2003 after allowing the recall application, rejected the reference as well as revision, on merits.;