R.H. Zaidi, J. - (1.) Heard learned counsel for the parties.
(2.) The present petition arises out of the proceedings under Section 20/21 of the U.P. Consolidation of Land Holdings Act and is directed against the orders dated 24.6.1989 and 28.3.1988 passed by the respondent Nos. 1 and 2 respectively.
(3.) It appears that before the Consolidation Officer the petitioner filed an objection claiming that he was entitled to a chak road from the abadi upto the chak allotted to him. The said objection was opposed by the other side contending that there was already a chak road on the eastern side of his chak which could be used by him for agricultural operations, , therefore, there was no question of providing another chak road to the petitioner. The Consolidation Officer after hearing the parties partly allowed the objection filed by the petitioner. Challenging the validity of the order passed by the Consolidation Officer several appeals were filed before the Settlement Officer Consolidation. The appeals were decided by a common judgment and order dated 28.3.1989. Challenging the validity of the order passed by the Settlement Officer Consolidation the petitioner filed a revision before the Deputy Director of Consolidation. The revision filed by the petitioner was dismissed by the Deputy Director of Consolidation by judgment and order dated 24.6.1989, hence the present petition.;