DEVENDRA KUMAR UPADHYAYA,J. - (1.) Heard Sri Vijay Kumar, learned counsel for the petitioners and Sri B.Q. Siddiqui, learned counsel for the respondent Nos. 2 to 9.
(2.) This court on 22.05.2017 passed an order requiring the learned Standing Counsel to seek instructions from the Additional Commissioner concerned who has passed the impugned order as to how the revision petition was allowed within three days of its filing without issuing notice to the respondents therein.
(3.) Learned Additional Chief Standing Counsel has produced the entire record of the revision petition, perusal of which reveals that the same was filed on 26.04.2017 which was listed before the Court on 27.04.2017 and thereafter it was again listed on 29.04.2017 when the impugned order has been passed. The entire record of the revision petition does not disclose any order which can be said to have passed even for issuing notice to the respondents therein, namely, Shyamal Singh and Parsuram who are petitioners in this petition.;