Vikram Nath, J. - (1.) Heard learned Counsel for the petitioner.
(2.) The case has been taken up in the revised call. No one is present on behalf of the respondents.
(3.) This petition has been filed assailing the correctness of the judgment and order dated 1.12.1983 and 8.1.1974 and 9.2.1970 passed by the respondent Nos. 1, 2 & 3 respectively hereby the allotment in favour of the petitioner has been cancelled and the revisions filed against the same have been dismissed. At the time of the filing of this petition in the year 1984 an interim order was granted staying operation of the impugned order.;