- (1.) Heard learned counsel for the petitioner and learned Standing Counsel. Sri J.P. Mishra, has put in appearance on behalf of respondent No.2 by filing his Vakalatnama, which is taken on record. He has also been heard.
(2.) Under challenge in this petition is an order date 07.03.2019, passed by the Additional District Magistrate(F&R)/Deputy Director of Consolidation, Lakhimpur Kheri, whereby he has allowed the revision petition filed by Smt.Shambhu Devi-respondent No.2 which was preferred by her against the alleged order dated 22.03.1999 said to have been passed by the Settlement Officer of Consolidation in Appeal No.1266/98 and has set aside the order dated 22.03.1999.
(3.) This Court on 28.03.2019, passed an order directing the learned Standing Counsel to produce the relevant basic year Khatauni, CH Forms-11, 23, 41 and 45 pertaining to Gata No. 2813 in respect to which order dated 22.03.1999 is said to have been passed along with Misil Band Register and the record of Appeal No.1266 of 1998. Learned Standing Counsel was directed to produce the alleged order of the Consolidation Officer against which the appeal is said to have been preferred, which was allegedly allowed by the Settlement Officer of Consolidation, vide his order dated 22.03.1999.;