A.P.Sahi, J. - (1.) Heard Sri R.P. Singh, learned Counsel for the petitioner and Sri N.L. Pandey, learned Counsel for the respondent No. 2, Sri S.K. Yadav holding brief of Sri Anuj Kumar, learned Counsel for the Gram Panchayat, respondent No. 3 and learned Standing Counsel for the respondent No. 1.
(2.) The challenge in this petition is to the order dated 31.7.2000 passed by the Deputy Director of Consolidation, Gautam Buddh Nagar, whereby the application for recall moved by the respondent No. 2, which is alleged to have been filed after a lapse of almost 15 years, has been allowed without giving any notice or opportunity to the petitioner.
(3.) Sri N.L. Pandey, learned Counsel for the respondent No. 2 contends that the order has been passed in violation of the principles of natural justice.;