RAJAN ROY,J. - (1.) Heard Sri V.K. Pandey, learned counsel for the petitioner and the learned Standing Counsel for the State.
(2.) None appears for the private respondent nos. 3 and 4.
(3.) This is a writ petition under Article 226 of the Constitution of India challenging an order dated 13.5.2005 passed by the Deputy Director of Consolidation passed under section 48 of the U.P. Consolidation of Holdings Act 1953 (hereinafter referred as 'Act 1953') allowing the revision of the private opposite parties herein, quashing the order dated 15.6.2001 passed under section 42-A by the Settlement Officer, Consolidation (S.O.C.) with liberty to the petitioner herein that if there is any clerical error same can be got rectified by taking recourse to proceedings under the relevant provisions of Land Revenue Act 1901.;