B.Dikshit, J. - (1.) Counter and rejoinder affidavits have been exchanged and parties are represented. Therefore, the writ petition is being finally disposed of in accordance with the rule of the Court at this stage of admission.
(2.) By this writ petition, the petitioner has challenged the order dated 3.5.1997 passed by Deputy Director Consolidation. The sole argument of learned counsel for the petitioner is that the Deputy Director of Consolidation has allowed revision without assigning reasons for recording his conclusion.
(3.) Learned counsel for the opposite parties contended that no prejudice has been caused to the petitioner by reversal of the judgement passed in appeal by Deputy Director of Consolidation.;