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, petitioners pray for issuance of a writ, order or direction in the nature of certiorari quashing the judgment and order dated 9.9.1988 passed by Respondent No. 1, the Deputy Director of Consolidation, Basti.
(3.) The relevant facts giving rise to the present petition, in brief, are that after provisional consolidation scheme was published in the village an objection was filed by the petitioners claiming that plots No. 435 and 539 which were their original plots should be allotted in their chaks. The objection filed by the petitioners was dismissed by the Consolidation Officer in default on 28.2.1986. The petitioners instead of filing a restoration application, preferred an appeal before the Settlement Officer Consolidation, which was allowed. The contesting respondents thereafter filed four revisions before the Deputy Director of Consolidation. All the four revisions were heard together and were ultimately allowed by the impugned order dated 9.9.1988, hence the present petition.;