Krishna Murari, J. - (1.) Heard Sri M.N. Singh, learned counsel for the petitioner. In spite of notice the contesting respondent has not entered appearance.
(2.) This petition arises out of chak allotment proceeding.
(3.) It is contended by learned counsel for the petitioner that before the revisional court the petitioner was not impleaded as a party although her father-in-law who died in the year 1996 was made a party as such the revisional order is against a dead person and is a nullity. It has further been urged that revisional filed by respondent no.4 has been allowed by the Deputy Director of Consolidation adversely affecting the interest of the petitioner without recording any reason or any opportunity of hearing.;