R.H.Zaidi, J. - (1.) Heard learned , counsel for the petitioners.
(2.) By means of this petition, petitioners challenge the validity of the s order dated 6.7.1992 passed by respondent , No. 1, the Deputy Director of Consolidation, Ghazipur.
(3.) It appears that the petitioners were allotted chaks by the Assistant Consolidation Officer. Petitioners, thereafter, filed objection. The objection filed by the petitioners was contested and opposed by the contesting respondents and was ultimately rejected by the Consolidation Officer. Against the order passed by the Consolidation Officer, several appeals were filed including two appeals by the petitioners. The Settlement Officer Consolidation allowed the appeals filed by the petitioners. Thereafter, three revisions were filed, which were numbered as 2448, 3697 and 2528, which were consolidated and heard together. First two revisions were dismissed and the 3rd one was allowed by the impugned order passed by the Deputy Director of Consolidation. Hence, the present petition.;