SATYA POOT MEHROTRA, J. - (1.) I have heard Km. Vibha Srivastava, learned counsel for the petitioner and learned standing counsel appearing for the respondent Nos. 1, 2 and 3, and Sri Mustaqeem Ahmad, learned counsel for the respondent Nos. 4 and 5, and perused the record.
(2.) THE present writ petition has been filed under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 9.2.2003 (Annexure-6 to the writ petition) passed by the Deputy Director, Consolidation in Revision No. 7816 of 2001 filed by the petitioner Shri Nath, the order dated 30.4.2001 (Annexure-3 to the writ petition) passed by the Settlement Officer, Consolidation and the Amendment Chart dated 8.3.2001 (Annexure-2 to the writ petition) prepared by the Consolidation Officer. The order dated 8.3.2001, passed by the Consolidation Officer on the basis of which the aforesaid amendment chart was prepared, has been filed as Annexure-CA1 to the counter-affidavit.
(3.) IT appears that against the proposal made by the Assistant Consolidation Officer regarding carving out of chak in respect of the petitioner Shri Nath, the petitioner filed objections before the Consolidation Officer. The Consolidation Officer by the order dated 8.3.2001 (Annexure-CA1 to the counter-affidavit), decided the said objections filed by the petitioner Shri Nath and prepared Amendment Chart on the basis of the said order.;