R.H. Zaidi, J. - (1.) Heard learned counsel for the applicant.
(2.) By means of this application, petitioner seeks review of the order dated 1.4.1999 passed by this Court.
(3.) It appears that the proceedings giving rise to the present petition started on the basis of an objection filed under Section 20 of the U.P. Consolidation of Holdings Act. The authorities below passed orders against the petitioner. The validity of the said order was challenged in writ petition No. 11151 of 1999. After hearing the learned counsel for the petitioner, the writ petition was dismissed by judgment and order dated 1.4.1999. Hence the present application for review of the said order.;