- (1.) Heard learned Counsel for the petitioner and learned Standing Counsel for the respondent No. 1.
(2.) The petitioner has assailed the order dated 7.11.2009 passed by Deputy Director of Consolidation, Hardoi, ordering for maintaining the status quo over the land in dispute till the disposal of a recall application preferred by respondents No. 2 to 5. A judgment was delivered by DDC on 9.3.2009. Shiv Raj and Ors. filed an application before the DDC on 26.10.2009 indicating therein serious allegations that one impersonator had appeared in the court giving the impersonation that he was Shiv Raj infact this impersonator was one Raghuveer and the order dated 9.3.2009 was obtained after perpetrating fraud in the court. The DDC had entertained the application and passed the interim order.
(3.) Learned Counsel for the petitioner has assailed the order highlighting the observations made by this Court rendered in Smt. Shivraji and Ors. v. DDC, Allahabad and Ors.,1998 RR 215 and stated that DDC ought not to have entertain the application and passed interim order. He had no power to review his earlier order. Learned Counsel for the petitioner has also shown the provisions contained in Section 4 of C.H. Act.;