- (1.) The present writ petition has been filed by the Petitioner against the order dated 17.12.2009 (Annexure 7 to the writ petition) passed by the Deputy Director of Consolidation, Ballia.
(2.) It appears that an order dated 28.7.2003 (Annexure 3 to the writ petition) was passed by the Deputy Director of Consolidation, Ballia on a reference, being Reference No. 489, (Sri Ram v. Kapil Dev), made under Section 48(3) of the U.P. Consolidation of Holdings Act, 1953.
(3.) Subsequently, by the order dated 6/7.6.2007 (Annexure 4 to the writ petition), the Deputy Director of Consolidation, Ballia passed an amended order under Section 48(3) of the U.P. Consolidation of Holdings Act, 1953.;