Rakesh Sharma, J. - (1.) Heard Sri S.M. Nasir, learned counsel for the petitioner.
(2.) Under challenge are two orders passed by the Deputy Director of Consolidation, the order dated 3.11.1988 by which amendment in the revision was disallowed and the subsequent order dated 17.3.1989 dismissing the revision.
(3.) The sheet anchor of the petitioner's case is that the land in dispute was acquired or earned by utilizing joint hindu family fund/nucleus.;