Krishna Murari, J. - (1.) Heard, Sri Jai Shankar Audichya, learned counsel for the petitioner.
(2.) Though the case has been taken up in the revised list, no one appeared on behalf of the respondents.
(3.) The petitioner which is a recognized educational institution was allotted the land in dispute by the Land Management Committee. A 'patta' was duly executed in pursuance thereof on 21st April 1968. During the consolidation proceedings the petitioner filed an objection for recording its name on the basis of said patta. The Consolidation Officer obtained a report from the Assistant Consolidation Officer. The Pradhan of the Gaon Sabha appeared before the Consolidation Officer who admitted he allotment of land in favour of the petitioner. The Consolidation Officer vide order dated 26.2.1970 allowed the claim of the petitioner and directed its name to be recorded. The contesting respondents filed an appeal challenging the order of the Consolidation Officer on the ground that the patta was wrongly executed in favour of the petitioner. The Settlement Officer Consolidation vide order dated 17.7.1973 allowed the appeal and remanded the case back to the Consolidation Officer. Feeling aggrieved, the petitioner filed a revision which has been dismissed by the Deputy Director of Consolidation vide order dated 27.5.1995.;