R.H.Zaidi, J. - (1.) Heard learned counsel for the petitioner, learned counsel for the contesting respondents and learned Standing Counsel.
(2.) The present petition arises out of the proceedings under Sections 20/21 of the U.P. Consolidation of Holdings Act (hereinafter referred to as The Act'), and is directed against the order dated 23.1.2001 passed by the respondent No. 1.
(3.) It appears that the contesting respondents filed an objection before the Assistant Consolidation Officer under Section 21 of the Act, claiming his Chak on specified plots. Objection filed by the contesting respondents was contested to and opposed by the petitioner. The Consolidation Officer, after perusing the aterial on the record and after hearing the parties, dismissed the objection by his judgment and order dated 5.5.2000. Challenging the validity of the said order, an appeal was filed by the contesting respondents before the Settlement Officer (Consolidation). The Settlement Officer (Consolidation) also dismissed the appeal and affirmed the findings recorded by the Consolidation Officer. Thereafter, the contesting respondents filed a revision before the Deputy Director of Consolidation. The Deputy Director of Consolidation, after recording cogent reasons for the same, reversed the findings recorded by the authorities below and allowed the revision by judgment and order dated 23.1.2001. Hence, the present petition.;