- (1.) Heard Sri Udai Bhan Pandey, learned counsel for the petitioner, learned Standing Counsel representing the State-respondents and Sri A.P. Singh Vishen, learned counsel representing the respondent No.3.
(2.) These proceedings have been instituted under Article 226 of the Constitution of India challenging the order dated 03.11.2018, passed by the Deputy Director of Consolidation/Chief Revenue Officer, Gonda whereby revision petition preferred by the petitioner against the order dated 27.02.2016, passed by the Settlement Officer of Consolidation, has been dismissed.
(3.) It may be observed that by the said order dated 27.02.2016, the Settlement Officer of Consolidation had allowed the appeal filed by the respondent No.3 against two orders passed by the Consolidation Officer; the first on 20.09.2004 and the other on 26.09.2014.;