- (1.) RAN Vijai Singh, J. This writ pe tition has been filed against the order dated 27. 6. 2008 passed by Deputy Director of Consolidation, Bulandshahar. Through this order the interim order dated 9. 4. 2008 staying the operation of the order passed by the Settlement Officer of Consolidation has been vacated.
(2.) THE facts given rise to this case are that, that against the order passed in appeal on 27. 6. 2007 by the Settlement Officer of Consolidation, Revision No. 522 was filed by Nairn Pal Singh. In which on 9. 4. 2008 an order was passed staying the implementa tion of the order passed by Settlement Offi cer, Consolidation. It appears on the information re ceived by the subordinate staff, the Deputy Director of Consolidation suo moto vacated the order dated 9. 4. 2008. Learned Counsel for the petitioner Sri Yasharth has submitted before the Court that no application for vacating the interim order was filed by the respondents.
(3.) I have heard learned Counsel for the petitioner. Considering the nature of the order, which this Court is intending to pass, this Court is not issuing the notices to the respondents Nos. 2 to 15. However, the learned Standing Counsel has no objection in final disposal of this writ petition. Hence, this writ petition is taken up for final disposal.;