R.H.Zaidi, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel and also perused the record.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 12.7.2000 passed by the Settlement Officer Consolidation allowing the appeal filed by respondent No. 3 and the order dated 15.11.2000, by which the revision filed by the petitioner against the aforesaid order was dismissed by respondent No. 1.
(3.) It appears that respondent No. 3 filed a preliminary objection with respect to allotment of plot No. 382. The Consolidation Officer dismissed the said objection by judgment and order dated 22.4.1997. Challenging the validity of the said order, an appeal was filed before the Settlement Officer Consolidation by the respondent No. 3. The said appeal was allowed by the Settlement Officer Consolidation by judgment and order dated 12.7.2000. Thereafter, a revision under Section 48 of the U.P. Consolidation of Holdings Act was filed challenging the validity of the order passed by the Settlement Officer Consolidation before the Deputy Director of Consolidation. The Deputy Director of Consolidation dismissed the revision by his judgment and order dated 15.11.2000. Hence, the present petition.;