ANJANI KUMAR MISHRA,J. - (1.) Heard Shri Ramesh Chandra Singh, learned counsel for the petitioner and Shri Santosh Kumar Singh for the respondent no.2, the sole contesting respondent, as also learned Standing Counsel for the State-respondent.
(2.) The instant writ petition seeks a writ of certiorari for quashing the order dated 30.08.2018, whereby a reference has been accepted by the Deputy Director of Consolidation. Initially, when the petition was filed, the submission of counsel for the petitioner was that a reference, which was never made to the Deputy Director of Consolidation, had been accepted by the impugned order.
(3.) In view of the submissions made, the original file of the reference was summoned and the same has been produced before this court.;