- (1.) Heard Sri Ashutosh, counsel for the petitioner.
(2.) The writ petition has been filed against the order of the Deputy Director of Consolidation dated 28.9.2013 by which the application moved by the petitioner for recall/review of the order dated 22.4.1996 has been rejected.
(3.) By order dated 22.4.1996 the Deputy Director of Consolidation finding grave illegality in the consolidation proceeding annulled the entire proceeding of the stage of Section 20 of U.P. Consolidation of Holdings Act, 1953(hereinafter referred to as 'the Act') and directed for starting fresh consolidation proceeding from the stage of Section 20 of the Act. The order of the Deputy Director of Consolidation has been challenged by some of the villagers in Writ B Nos.21367 of 1996 and 23758 of 1996, which were consolidated and dismissed by judgment dated 26.10.1999. Thereafter in compliance of the order of the Deputy Director of Consolidation fresh consolidation proceedings relating to preparation of provisional consolidation scheme has been started then the petitioner filed an application on 12.7.2005 alleging therein that the land reserved for general abadi as well as Harijan abadi remained at the same place, accordingly, the order of the Deputy Director of Consolidation dated 22.4.1996 has not been complied with. The application of the petitioner was heard by the Deputy Director of Consolidation, who by order dated 28.9.2013 held that the application moved by the petitioner amounts to review application for which he has no jurisdiction. So far as the grievance relating to provisional consolidation scheme is concerned he has a remedy for filing objection/appeal/revision, accordingly, the application has been dismissed.;