R.H. Zaidi, J. - (1.) Heard learned counsel for the petitioner.
(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 16.3.2002.
(3.) From a perusal of the aforesaid order it is apparent that the Settlement Officer Consolidation simply directed for preparation of a reference under Section 48 (3) of the U.P. Consolidation of Holdings Act. The said order dated 25.6.2001 passed by the Settlement Officer Consolidation, which is interlocutory in nature and no final order was passed. The same, therefore, was not revisable inasmuch as Section 48 of the Act specifically provides that under the said section no revision shall be filed and entertained against an interlocutory order. The Deputy Director Of Consolidation committed no error of law or jurisdiction in dismissing the revision. I find no force in the present petition.;