Anjani Kumar Mishra,J. - (1.) Heard learned Counsel for the petitioner and Shri Mridul Kumar for the respondents 2 to 6 as also the learned Standing Counsel for the State-respondents.
(2.) Challenge in the writ petition is to the order dated 04.12.2018 passed by the Deputy Director of Consolidation/City Magistrate, Orai.
(3.) Apart from challenge to the order on its merits, the primary contention of counsel for the revisionist was that the City Magistrate cannot be delegated the power of a Deputy Director of Consolidation and therefore, the order impugned is wholly without jurisdiction.;