A.P. Sahi, J. - (1.) Heard Sri M.P. Singh Gaur, learned Counsel for the petitioners and Akhilesh Kumar Tiwari holding brief of Sri Vishal Jaiswal for the respondent No. 4 and learned standing Counsel for the respondent Nos. 1, 2 & 3.
(2.) The challenging is to the order dated 24.3.2009 of the Deputy Director of Consolidation, Budaun, whereby the Deputy Director of Consolidation has allowed the revision and set-aside the order of the Settlement Officer of Consolidation dated 30.8.2007 on the ground that the Settlement Officer of Consolidation without entering into the question of the validity or otherwise of the death certificate dated 14.12.1988, has arrived at a conclusion, which is not in accordance with the reasons.
(3.) Learned Counsel for the respondent No. 4 has urged that an error (s there in the order of the Consolidation Officer and the finding has been recorded by the Deputy Direction of Consolidation.;