R.H. Zaidi, J. - (1.) As desired by learned counsel for the parties, this petition was heard and is disposed of finally at this stage.
(2.) By means of this 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 orders dated 18.7.2000 and 13.7.2000, contained in Annexures 6 and 5 to this petition.
(3.) The grievance of the petitioner is that during consolidation proceedings, name of the petitioner was recorded. Long thereafter, a reference under Section 48 (3) of the U.P. Consolidation of Holdings Act, is alleged to have been made by the Consolidation Officer to the Deputy Director of Consolidation, in which without issuing any notice to the petitioner and without affording an opportunity of hearing to the petitioner, the name of the petitioner was expunged from the revenue papers by order dated 18.7.2000. The petitioner as soon as he came to know about the said order passed by the Deputy Director of Consolidation, made application for recalling the order dated 18.7.2000. The said application is still pending disposal before the Deputy Director of Consolidation. It has further been alleged that the petitioner was being threatened by the respondents to be evicted from the land in dispute. He, therefore, had no option, but to approach this Court.;