RAM SURAT RAM (MAURYA),J. - (1.) By the order dated 27.5.2013, this Court has vacated the interim order. The petitioner has moved an application for recall of the order dated 27.3.2013 along with delay condonation application. The petitioner has also moved another application for grant of interim order. The matter came up before this Court and respondent -1 has objection as such the writ petition itself be heard finally on merit. There is no need to recall the order dated 27.5.2013 or to grant any fresh interim order. Accordingly both the applications are rejected.
(2.) Heard Sri A. K. Sharma for the petitioner and Sri S. K. Pal for the contesting respondents.
(3.) The writ petition has been filed against the order of Deputy Director of Consolidation dated 31.3.1993 passed in chak allotment proceeding under UP Consolidation of Holdings Act, 1953 (hereinafter referred to as the 'Act').;