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 orders dated 06.05.1988 and 04.08.1990 passed by the Deputy Director - of Consolidation.
(3.) It appears that a revision was filed on behalf of the respondents, which was allowed after hearing the learned counsel for the parties by judgment and order dated 06.05.1988 by the Deputy Director of Consolidation. Thereafter, the petitioner filed a review application which was dismissed as not maintainable by the Deputy Director of Consolidation vide order dated 04.08.1990; hence the present-petition.;