R.H. Zaidi, J. - (1.) The U.P, Consolidation of Holdings Act is a complete code of resolving disputes arising out of the consolidation proceedings after notification under section 4 of the said Act, All the necessary provisions have been made under the Act or the Rules framed thereunder for redressal of the grievances of the tenure holders. The petitioner instead of filing any objection before the competent authority and without pursuing the said objection, approached this Court and filed the present petition which is apparently misconceived.
(2.) Learned counsel for the petitioner states that some objection was filed by the petitioner before the Consolidation Officer which is still pending disposal and to his knowledge no order has been passed on the said objection as the same was not pressed so far by the petitioner seriously.
(3.) If the facts stated by the learned counsel for the petitioner are correct, the objection filed by the petitioner shall be decided after affording opportunity of hearing to the parties concerned in accordance with law within one month from the date a certified copy of this order is communicated to the Consolidation Officer.;