R.H. Zaidi, J. - (1.) Heard learned counsel for the parties.
(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 judgment and order dated 23.7.1992 passed by the Deputy Director of Consolidation, Jaunpur.
(3.) It appears that the objection was filed by the petitioner before the Assistant Consolidation Officer under Section 20 of the Act contending that his chak should be allotted on plot No. 93 which was situated in front of his' residential house. The objection filed by the petitioner was opposed by the contesting respondent No. 2 by filing the objection and contending that chalks were rightly allotted by the Assistant Consolidation Officer. The Consolidation Officer after following the procedure prescribed under law and after hearing the parties allowed the objection and allotted chak to him on plot No. 93. Challenging the validity of the order passed by the Consolidation Officer an appeal was filed before the Settlement Officer Consolidation. The Settlement Officer Consolidation also dismissed the appeal and affirmed the order passed by the Consolidation Officer by his judgment and order dated 9.4.1991. Thereafter respondent No. 2 filed a revision before the Deputy Director of Consolidation. The Deputy Director of Consolidation made local inspection of the land in dispute and allowed the revision by his judgment and order dated 23.7.1992, which is impugned in the present petition.;