R.H. Zaidi, J. - (1.) Heard learned counsel for the parties and also perused the record.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioners pray for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 28.10.1999 passed by the Deputy Director of Consolidation, respondent No. 1.
(3.) The relevant facts of the case giving rise to the present petition, in brief, are that on the publication of the provisional consolidation scheme by the Assistant Consolidation Officer in village where the land in dispute situated the petitioner did not file any objection inasmuch as they were allotted chaks on their original holding. However, an objection was filed by respondent No.2 against the aforesaid allottees. The parties produced evidence before the Consolidation Officer. The Consolidation Officer after hearing the parties and perusing the material on the record allowed the objection of the respondent No. 2 by his order dated 31.12.1996. Aggrieved by the judgment and order passed by the Consolidation Officer, the petitioners filed two appeals mainly on the ground that they were deprived of their source of irrigation by the order passed by the Consolidation Officer. The said order was, therefore, liable to be set aside. The Settlement Officer Consolidation after hearing the parties allowed the appeals filed by the petitioners by his order dated 17.7.1998. The respondent No. 2 thereafter filed a revision before the Deputy Director of Consolidation, respondent No. 1, under section 48 of the U.P. Consolidation of Holdings Act, for short 'the Act'. The Deputy Director of Consolidation after hearing the parties allowed the revision by his judgment and order dated 28.10.1999, hence the present petition.;