- (1.) This writ petition is directed against the order of the Deputy Director of Consolidation dated 3-10-1970 dismissing the Petitioner's revision.
(2.) The facts of the case, in brief, are that during the preparation of statement of principles under Section 8-A of the U.P. Consolidation of Holdings Act (hereinafter referred to as the Act) the Assistant Consolidation Officer included plot. No. 661 measuring 3 Biswas 4 dhurs belonging to the Petitioner in the consolidation scheme. The Petitioner filed an objection under Section 9-B of the Act for exclusion of the aforesaid plot from the consolidation scheme as his tube-well and Kolhu are in that plot.
(3.) The Consolidation Officer after making a spot inspection and considering the genuineness of the Petitioner's claim allowed the objection and excluded the plot in dispute from the consolidation scheme by his order dated 12-10-1969. Jwala Prasad, father of Respondent No. 4, filed a time-barred objection before the Consolidation Officer to the effect that the aforesaid plot may not be excluded from the consolidation scheme. This objection was dismissed by the Consolidation Officer by his order dated 13-1-1970 with the observations that the previous order of the Consolidation Officer dated 12-10-1969 excluding the above plot from the consolidation scheme had become final as no appeal was preferred by Jwala Prasad (Respondent No. 17) against that order and the Consolidation Officer could not revise his earlier order. Consequently the objection was rightly dismissed by the Consolidation Officer. These orders were not challenged before the Deputy Director of Consolidation in revision. Therefore, the order excluding plot No. 661 from the scheme of consolidation had become final.;