Rajiv Joshi, J. - (1.) Heard Sri Virendra Singh, learned counsel for the petitioner and Sri Sanjeev K Tiwari, learned counsel for respondent no.2
(2.) The present writ petition has been filed under Article 226 of the Constitution challenging the order dated 25.11.2014 passed by the Deputy Director of Consolidation Mau, in Revision No. 350/629/14-15.
(3.) The facts as reflect from the record are thus;;