DEVENDRA KUMAR UPADHYAYA - (1.)Heard Shri Saryu Prasad Tiwari, learned counsel for the petitioner, learned Standing Counsel and Shri Krishna Kumar Dubey, learned counsel representing the respondent no.4. This petition seeks to challenge an order dated 19.12.2018 passed by the Deputy Director of Consolidation whereby the application made for grant of interim order in the revision petition preferred by the petitioner against the order dated 05.09.2016 passed by the Settlement Officer, Consolidation has been rejected, however, the Deputy Director of Consolidation has observed that in the meantime no third party rights shall be created.
(2.)The petitioner also challenges the order dated 05.09.2016 passed by the Settlement Officer, Consolidation, Faizabad whereby the appeal preferred by the respondent no.4 against the order dated 24.02.1992 passed by the Assistant Consolidation Officer has been allowed and the name of respondent no.4 has been ordered to be recorded in place of original tenure holder Bhagwan Bux Singh.
(3.)So far as the challenge to the order dated 05.09.2016 passed by the Settlement Officer, Consolidation is concerned, the petitioner has already preferred revision petition challenging the said order before the Deputy Director of Consolidation, hence the said prayer cannot be granted by this Court.