- (1.) Heard Sri H.N. Shukla, learned counsel for the applicants-petitioners in support of this review application.
(2.) It has been submitted that an appeal filed by the respondent was allowed by the Settlement Officer Consolidation. Since the appeal had been allowed, the appellant could not have filed a revision against the same and therefore the revision which has been allowed by the order impugned in the writ petition was not maintainable.
(3.) The second submission is against one appellate order, two revisions were filed. The second revision was not maintainable and therefore also the order impugned in the writ petition, allowing this revision, was vitiated.;