R.H. Zaidi, J. - (1.) By means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the orders dated 11-1-2001 and 19-4-2000 passed by the authorities below.
(2.) Learned Counsel for the petitioner submitted that the Consolidation Officer has noticed wrong facts in his order dated 19-4-2000 and passed the order illegally. The petitioner thereafter filed a revision against the order of the Consolidation Officer along with an application under Section 5 of the Limitation Act. The delay in filing the revision was condoned but the revision filed by the petitioner after hearing the parties was dismissed by the Deputy Director of Consolidation by judgment and order dated 11-1-2001. Hence, the present petition.
(3.) Learned Counsel for the petitioner submitted that the orders passed by the authorities below are illegal and they are liable to be quashed inasmuch as they are based on wrong facts.;