Sunita Agarwal, J. - (1.) Heard Shri J. Nagar assisted by Shri Pratik J. Nagar, learned counsel for the petitioner and the learned Standing Counsel for the State and Shri Ashish Kumar Srivastava, learned counsel for the respondent-Gram Sabha.
(2.) The order dated 19.1.2018 passed by the Bench constituted by the Chairman, Board of Revenue, U.P. Lucknow has been challenged only on the ground that there was no justification for dismissal of revision while allowing the review application moved by the State of U.P. Rather the Board of Revenue was required to restore the revision and hear the same on merits.
(3.) In support of the said submission to challenge the order impugned raised in the present petition, it is contended that the review application filed by the State of U.P. for recall of the order dated 27.5.2015 was directed to be decided by this Court on merits by judgment and order dated 15.9.2017 passed in Misc. Single No.22033 of 2017 (Awadhesh Kumar Sharma v. State of U.P. & Ors.).;