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 30.4.2001 passed by the Deputy Director of Consolidation, respondent No. 1., and order dated 30.12.1999 passed by the Settlement Officer Consolidation, respondent No. 2.
(3.) It appears that against the order passed by the Consolidation Officer appeals were filed before the Settlement Officer Consolidation alongwith an application under Section 5 of the Limitation Act. The Settlement Officer Consolidation by the impugned order dated 30.12.1999 condoned the delay in filing the appeals and directed the cases to be taken up on 6.1.2000 for hearing on merits. Challenging the validity of the said order a revision was filed before the Deputy Director of Consolidation. The Deputy Director of Consolidation after hearing the learned counsel for the parties dismissed the revision by impugned order dated 30.4.2001 holding that the impugned order was interlocutory in nature, consequently revision under Section 48 of the U.P. Consolidation of Holdings Act, for short 'the Act' was not maintainable. Hence the present petition.;