R.H. Zaidi, J. - (1.) Heard learned counsel for the petitioner and also perused the record. None appeared for the contesting respondent.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of writ, order or direction in the nature of certiorari quashing the order dated 8.8.1985 passed by the Consolidation Officer, order dated 6.11.1985 passed by the Settlement Officer Consolidation and the order dated 7.9.1989 passed by the Deputy Director of Consolidation.
(3.) Present petition arises out of the proceedings under Section 20/21 of the U.P. Consolidation of Holdings Act, hereinafter referred to as 'the Act'. According to the petitioner, he filed an objection claiming that he should be allotted his chaks on his original holding and near the alleged source of his irrigation, i.e., well. Contesting respondents object to and opposed the objection filed by the petitioner by filing their written statement. Parties produced evidence in support of their cases, oral and documentary. The Consolidation Officer, after hearing the parties and perusing the material on the record, dismissed the objection filed by the petitioner by order dated 8.8.1985. Challenging the validity of the order passed by the Consolidation Officer, an appeal was filed by the petitioner before the Settlement Officer Consolidation, who also dismissed the appeal by his judgment and order dated 6.11.1985. Therefore, petitioner preferred a revision under Section 48 of the Act before the Deputy Director of Consolidation, which was also dismissed by order dated 7.9.1989. Hence, the present petition.;