R.H. Zaidi, J. - (1.) Heard learned Counsel tor the petitioner and perused the record.
(2.) By means of this writ petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of writ, order or direction in the nature of certiorari quashing the order dated 16-10-2000 passed by the Deputy Director of Consolidation, respondent No. 1.
(3.) Learned Counsel for the petitioner submitted that chakroad has illegally been established towards-north of his chak, the impugned order is, therefore, liable to" be set aside. The dispute regarding the establishment of chakroad arose in the proceedings under Section 20 of the Act. The Deputy Director of Consolidation after making local inspection and after hearing the concerned parties passed the order dated 16-10-2000, the operative portion of which is quoted below : [VERNACULAR TEXT OMITTED] 4. Learned Counsel for the petitioner failed to show from the record that by establishment of chakroad the interest of the petitioner has in any manner been affected adversely. The tenure holders whose chaks are situated adjacent to the chakroad in question shall be benefited by the establishment of chakroad. In my opinion, the petitioner has also been benefited by establishment of the chakroad in question inasmuch as he will also have approached to his Chakroad from the side of the said Chakroad. 5. No case for interference under Article 226 of the Constitution of India is made out. 6. The writ petition fails and is hereby dismissed in limine.;