- (1.) Heard learned counsel for the petitioner and learned counsel for Caveator.
(2.) Learned counsel for the petitioner urged that against an order passed by the Consolidation Officer, an appeal was preferred by 15 persons, but Vakalatnama was signed by only one person as such the appeal on behalf of other persons was not maintainable. The Appellate authority has not taken into consideration this aspect while entertaining the Appeal.
(3.) Considered arguments of learned counsel for the parties.;