Krishna Murari, J. - (1.) On an application filed by the contesting respondent alleging that this is the second writ petition filed for the same cause of action and against the same order of the Deputy Director of Consolidation, the case was directed to be listed on 6.4.2009 along with record of earlier writ petition No. 19579 of 2008. Order sheet indicates that the case could not be taken up on 6.4.2009 and continued in the list of unlisted cases.
(2.) Today when the matter has been taken up Sri Ranvir Singh appearing for contesting respondent No. 4 stated that Sri L.P. Singh appearing for the petitioner in the earlier writ petition as well as in the present petition has refused to accept the notice. The original notice with endorsement made by the learned Counsel for the contesting respondent that Sri L.P. Singh, learned Counsel for the petitioner has refused to accept the notice, is taken on record.
(3.) A perusal of the earlier writ petition No. 19579 of 2008 goes to show that it has been filed by the petitioner challenging the order dated 29.3.2008 passed by the Deputy Director of Consolidation. Vide detailed judgment dated 19.4.2008, the petition was dismissed.;