G.S. Lal, J. - (1.) THIS writ petition relates to certain proceedings under the UP Consolidation of Holdings Act 1953 (hereinafter referred to as "the Act").
(2.) VILLAGE Birwa Nizampur of Tahsil Bilgram, district Hardoi was notified for consolidation Under Section 4 of the Ant. In the course of Section 9 proceedings opposite parties Nos. 2 and 3 Paras Ram and Gauri filed an objection claiming Sirdari rights over plot No. 148 in the village over which the names of the Petitioners were recorded as tenure holders. The claim of the objectors was that they had become Sirdars by reason of long adverse possession. The objection was dismissed by the Consolidation Officer and an appeal filed by the objectors was also dismissed by the Settlement Officer (Consolidation). The objectors thereupon filed a revision Under Section 48 of the Act on 10 -7 -1967. This revision was heard and allowed by Sri B.S. Rawat who described himself as Director of Consolidation. The present writ petition was, therefore, filed to question the order of Sri Rawat and to have it quashed on the ground of being illegal and manifestly erroneous. A counter affidavit has been filed by opposite parties Nos. 2 and 3 and rejoinder affidavit has been filed by the Petitioners.
(3.) A point raised in the petition about the jurisdiction of Sri Rawat to decide the revision has not been pressed before me and has been specifically given up.;