Ashok Bhushan, J. - (1.) Heard counsel for the petitioner.
(2.) By this writ petition the petitioner has prayed for quashing the order dated 4.12.2003, passed by the Collector, Agra. A writ of mandamus has also been sought praying for a direction to the respondents not to allot the land of Gram Panchayat to any other person till the finality of consolidation scheme.
(3.) Petitioner's case is that the village is under consolidation operation. The petitioner had come up before this Court earlier by filing Writ Petition No. 38387 of 2003 praying that the respondents be directed not to allot any land during the pendency of the revision before the Deputy Director of Consolidation. This Court by order dated 23.8.2003 disposed of the writ petition which order is being quoted below : "Heard counsel for the petitioners and learned standing counsel. By this writ petition, the petitioners have prayed for a writ of mandamus commanding the respondents not to allot any land to any person during the pendency of the revisions before the Deputy Director of Consolidation. In paragraph 5 of the writ petition petitioners have stated that revisions of the petitioners are pending before the Deputy Director of Consolidation. In view of the fact that petitioners themselves have stated in the writ petition that their revisions are pending before the Deputy Director of Consolidation, it is open to the petitioners to move application in the pending revisions. No mandamus in this writ petition can be issued directing that land should not be allotted to any person. If so advised, the petitioners may move appropriate application in pending revisions. The writ petition is disposed of with the aforesaid observation.";