B. Dikshit, J. - (1.) The petitioner has challenged the order dated 4.11.1988 passed by Deputy Director of Consolidation, Padrauna, Deoria, whereby, he rejected the application of petitioner to set aside order dated 6.9.1988.
(2.) The present controversy has arisen for the reason that as the cases as fixed at Collectorate Deoria for hearing before Deputy Director of Consolidation on 17.8.1988, the hearing of revision did not take place on that date for the reason that there was water-logging in the Collectorate premises and the case was adjourned. According to the counsel for the petitioner all the cases listed for hearing on that date were adjourned for 13.9.1988 whereas according to contesting respondent the revision in which restoration has been sought on the ground of want of opportunity of hearing by the petitioner was fixed for 1.9.1988. It was heard on that date and the order was passed on 6.9.88.
(3.) As the counter affidavit and rejoinder affidavit has been exchanged this writ petition in being finally disposed of in accordance with the rules of the Court.;