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 of direction in the nature of certiorari quashing the judgment and order dated 23.1.1986 passed by the Deputy Director of Consolidation.
(3.) It appears that the objections were filed by the parties before the Assistant Consolidation Officer under section 20 of the U.P. Consolidation of Holdings Act. As the matter was not reconciled case was referred to the Consolidation Officer for decision. The Consolidation Officer, after hearing the parties, decided the case by his judgment and order dated 7.6.1985 whereby he has reduced the valuation of the certain plots in dispute. The petitioner, aggrieved by the order passed by the Consolidation Officer, filed an appeal before the Settlement Officer Consolidation. The appeal filed by the petitioner was partly allowed by the Settlement Officer Consolidation by judgment and order dated 17.9.1985. Aggrieved by the order passed by the Settlement Officer Consolidation as many as three revisions were filed including one revision filed by the contesting respondent before the Deputy Director of Consolidation. The Deputy Director of Consolidation, after hearing the parties and perusing the material on record, allowed the revision of respondents No. 2 and 3 by the judgment and order dated 23.1.1986. Hence the present petition.;