Ashok Bhushan, J. - (1.) Heard Counsel for the petitioner.
(2.) By this writ petition, the petitioner has prayed for writ of mandamus commanding the respondents to decide the application of the petitioner (Annexure-5 to the writ petition).
(3.) The facts of the case as stated in the writ petition are that the Deputy Director of Consolidation decided the revision under Section 48 of U.P. Consolidation of Holdings Act by the order dated 23-6-1974. Against the said order two Writ Petitions No. 3031 of 1974, Smt. Batul v. Deputy Director of Consolidation and Writ Petition No. 3890/1974, Lal Mohd. v. Deputy Director of Consolidation , were filed in this Court. The aforesaid writ petitions were allowed by this Court vide its judgment dated 30-10-1992. This Court quashed the order of Deputy Director of Consolidation in so far it relates to Writ Petition No. 3031 pertaining to Smt. Batul. With regard to Writ Petition No. 3890 of 1974 of Lal Mohd., a direction was issued for deciding his revision afresh. Subsequently, the revision of Lal Mohd. was not pressed before Deputy Director of Consolidation and the Deputy Director of Consolidation has passed an order on 5-10-1999 rejecting the revision of Lal Mohd. In the meantime the petitioner along with two other persons have filed writ petition No. 1268 of 1999 praying that application under Rule 109 is pending since 1992. This Court directed the Consolidation Officer to decide the said application by speaking order. While passing the order dated 5-10-1999, the Deputy Director of Consolidation also directed the Consolidation Officer to act in accordance with the order of this Court dated 31-3-1999. The petitioner's case is that against the order dated 5-10-1999, petitioner filed an application before the Deputy Director of Consolidation on 30-10-1999 praying that the amendment chart which was the part of the order dated 26-3-1974 requires to be modified and while passing the order dated 5-10-1999 the Deputy Director of Consolidation ought to have modified the chart. The said application of the petitioner is Annexure-5 to the writ petition. The petitioner has prayed by this writ petition for direction to the Deputy Director of Consolidation to decide the said application.;