ANIL KUMAR, J. - (1.) MATTER is taken up in the revised list.
(2.) NONE appeared on behalf of the private respondents.
(3.) HEARD Shri I. D. Shukla, learned counsel for the petitioner, learned State Counsel and perused the record. By means of the present writ petition, the petitioner has challenged the impugned order dated 18.01.1994 passed by opposite party no.1/Deputy Director of Consolidation, Faizabad.;