DILIP SINGH Vs. D.D.C.

JUDGEMENT

(1.) SUPPLEMENTARY affidavit filed today in Court is taken on record. Heard Shri P.K. Jaiswal, Counsel for the petitioner and Shri Umesh Chandra Vishwakarma, Counsel for the respondents No. 3 and 4.

(2.) IN the facts of the case, Counsel for the respondent does not propose to file any counter affidavit.

(3.) COUNSEL for the petitioner submits that the chak revisions were decided by Deputy Director of Consolidation by order dated 26.9.2001. One Dharam Singh filed an application for recall of the order which has been rejected by Deputy Director of Consolidation by order dated 21.3.2002. Respondents Nos. 3 and 4 are transferee of Dharam Singh. Dharam Singh filed an another application for recall of the order dated 26.9.2001 and the Deputy Director of Consolidation passed the order dated 29.1.2003 allowing the restoration application and setting aside the order dated 21.3.2002. Dharam Singh thereafter filed an application under section 42A of the Act for making correction in the order dated 29.1.2003 on which the Deputy Director of Consolidation passed the order dated 20.10.2004 and the order dated 26.9.2001 was set aside. Thereafter, the petitioner moved an application for recall of the aforesaid order which was rejected by Deputy Director of Consolidation by order dated 21.11.2012 and the date for hearing the matter on merit was fixed. The petitioner filed a writ petition before this Court i.e. Consolidation No. 75 of 2013 in which this Court by order dated 1.2.2013 directed the Deputy Director of Consolidation to decide the proceeding considering the grounds raised by the petitioner. Ultimately the Deputy Director of Consolidation by his order dated 10.6.2014 dismissed the revision of the petitioner and affirmed the order of the Settlement Officer, Consolidation dated 2.8.1999.