- (1.) Heard learned counsel for the parties.
(2.) In pursuance of the order dated 11.12.2018, the lower Court record has been produced by the learned Standing Counsel. It is shows that the record summoned by the revisional Court were before it. The impugned order was passed on 24.05.2018.
(3.) The matter was admittedly heard on 18.05.2018 and the record produced shows that on that date, the relevant lower Court records were available before the Deputy Director of Consolidation. Therefore, this contention of counsel for the petitioner is that the Deputy Director of Consolidation has decided the matter in the absence of the lower Court record, cannot be accepted and is hereby repelled.;