Rajan Roy, J. - (1.) Heard Shri Avadhsh Kumar, learned counsel for the petitioner, learned Additional Chief Standing Counsel for the State and Shri R.S. Tripathi, learned counsel for the newly impleaded opposite party no. 4.
(2.) This is a writ petition challenging the order of the Consolidation Officer dated 28.02.1997 and the order of the revisional Court dated 12.05.1999.
(3.) By an interim order dated 24.05.1999 the order of C.O. and D.D.C. have remained stayed. The order of S.O.C. which was in petitioner's favour has been in operation.;