- (1.) Heard learned counsel for the petitioner, learned Standing Counsel representing the State-respondent No.1 and Sri Azad Khan, learned counsel representing the Gram Panchayat concerned.
(2.) Under challenge in this petition is an order dated 08.10.2018, passed by the Deputy Director of Consolidation, Barabanki, whereby the application moved by the respondent No.2, dated 20.10.2016 seeking recall of the order dated 10.06.2016 has been allowed on a cost of Rs.500/-. The Deputy Director of Consolidation has, thus, summoned the original file of reference under Section 48(3) of the U.P. Consolidation of Holdings Act and has fixed the further dates.
(3.) From a perusal of the record available on this petition, the facts which can be culled are that certain objections were filed by the respondent No.2 before the Consolidation Officer, under Section 21(1) of the U.P. Consolidation of Holdings Act, which were partly allowed by the Consolidation Officer, vide his order dated 27.05.2003.;