Yogendra Kumar Sangal, J. - (1.) This writ petition has been filed for direction in the nature of certiorari quashing the order dated 21.01.2009 passed by the Deputy Director of Consolidation and order dated 05.04.2009 passed by the Settlement Officer Consolidation.
(2.) Heard learned counsel for the petitioner, learned Standing Counsel for the respondent nos. 1 & 2 and perused the record.
(3.) This dispute relates to the land of Gata No. 37, area 773 acre. Petitioner and opposite party no. 5 were co-tenure holder of equal share of this land. During the proceedings of Consolidation, Consolidation Officer allotted Chak to the petitioner adjacent to the Chak of respondent no. 5 in Gata No. 37 in his original holdings. Some portion of plot no. 34 was also taken in the allotment of the Chak of the petitioner. An appeal against the order of Consolidation Officer by the tenure-holder of Plot No. 34, opposite party no. 3 filed , the same was allowed and in place of land of Gata No. 34, land of plot no. 31,35 & 36 was allotted to the petitioner. Aggrieved by this order of the appellate court, two revisions were filed before the Deputy Director of Consolidation, one by the opposite party no. 3 and the other by the petitioner. Revision filed by the petitioner was dismissed vide order dated 21.10.2009. Now the petitioner came before this court in writ jurisdiction.;