R.H. Zaidi, J. - (1.) Heard learned Counsel for the petitioner and also perused the record.
(2.) By means of this petition filed under Article 226 of the Constitution of India, the petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 29-12-2000 passed by the Deputy Director of Consolidation allowing the revision filed by the respondent Nos. 2 to 7.
(3.) The relevant facts of the case in brief are that the objections were filed by the parties under Section 20 of the U.P. Consolidation of Holdings Act. The Settlement Officer Consolidation by order dated 15-9-1988 carved out the Chaks of the parties after dealing with the objections raised by the parties. Challenging the validity of the said order, a belated appeal was filed on 30-12-1999 by the contesting respondents along with an application under Section 5 of the Limitation Act. The Consolidation Officer, after hearing the parties, dismissed the appeal by judgment and order dated 30-12-1999. Challenging the validity of the said order, a revision was filed by the petitioner. The Deputy Director of Consolidation condoned the delay in filing the appeal and ultimately allowed the revision filed by the respondents by judgment and order dated 29-12-2000. Hence, the present petition.;