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, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 30.9.1993 passed by the Deputy Director of Consolidation.
(3.) The relevant facts of the case giving rise to the present petition, in brief, are that on publication of the consolidation scheme in the village, the petitioner filed his objection claiming chak on plot No. 650 on the ground that there existed a pumping set over there, which was the only source of irrigation. The objection filed by the petitioner was opposed by the contesting respondents on the ground that the pumping set did not exist there. Petitioner was trying to set up pumping set in the said plot. The parties produced evidence in support of their cases. The Consolidation Officer after going through the evidence on record, dismissed the objection filed by the petitioner by his judgment and order dated 7.2.1992. The petitioner thereafter filed an appeal challenging the validity of the aforesaid order before the Settlement Officer Consolidation, which was, after hearing the parties, allowed by order dated 17.3.1993. The contesting respondents thereafter filed a revision against the order passed by the Settlement Officer Consolidation, which after hearing the parties was allowed on 30.9.1993, hence the present petition.;