Anjani Kumar Mishra, J. - (1.) Heard Shri Ajeet Kumar Singh, learned counsel for the petitioner, Shri Rahul Sahai, learned counsel for the contesting respondents and learned Standing Counsel for the State-respondents.
(2.) Learned counsel agree that the respondent no.3 is the person who had filed the revision before the Deputy Director of Consolidation. The order of remand has been challenged by the petitioner alone. Both contesting parties are represented and that the remaining respondents namely respondent no. 4 to 15 are, proforma respondents.
(3.) Under the circumstances, this writ petition is being decided finally without issuing any notices to the other respondents, who are admittedly proforma parties.;