MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioner; learned Standing Counsel for respondent nos.1 and 2 and Sri A.K. Mehrotra for respondent no.3.
(2.) The present petition has been filed challenging the orders dated 4th August, 2017 and 11th June, 2015, passed by Deputy Director of Consolidation, Gautam Buddh Nagar and Consolidation Officer, Dadri, district Gautam Buddh Nagar, respectively.
(3.) The case of the petitioner is that in respect of allotment made in favour of the petitioner, a time barred objection was filed by the third respondent, which was dismissed on merits by the Consolidation Officer, Gautam Buddh Nagar by order dated 3rd June, 2014, which was passed after hearing both sides, therefore, against the said order only an appeal or a revision could have been filed but the third respondent, whose objection was dismissed, chose to file restoration application, which was not maintainable in view of a Full Bench decision of this Court in the case of Shivraji v. Deputy Director of Consolidation Allahabad 1997 (88) RD 562.;