- (1.) Heard Sri V.K. Singh, learned counsel for petitioner, learned State counsel and perused the record.
(2.) Facts in brief of the present case, by means of the order dated 11.07.2014, Settlement Officer of Consolidation, Lucknow has condoned the delay in filing the appeal (Appeal No.300 (A)/13-14) and directed that the matter may be heard on merit.
(3.) Aggrieved by the said facts, the petitioner filed a revision (Revision No.29.11.2014), dismissed by order dated 29.11.2014 passed by opposite party no.1/Deputy Director of Consolidation, Lucknow, challenged by him by filing the present writ petition.;