Krishna Murari, J. - (1.) Heard learned Counsel for the petitioners and Sri S.K. Tyagi, who has put in appearance on behalf of respondent Nos. 4, 5 and 7 to 10.
(2.) This writ petition arises out of proceedings under section 9 of the U.P. Consolidation of Holdings Act. Against the order passed by the Settlement Officer Consolidation allowing the appeal filed by the petitioner. Contesting respondent went up in revision. Revisional Court vide order dated 1.7.2008 allowed the revision.
(3.) It has been urged by the learned Counsel for the petitioner that the order is cryptic and without recording any reason.;