Ashok Bhushan, J. - (1.) Second supplementary affidavit filed today is accepted on record. Heard counsel for the petitioner, Sri Himanshu Shekher and Sri Anuj Kumar learned Counsel for the respondents.
(2.) By this writ petition the petitioner has prayed for quashing the order dated 18.1.2006 passed by the Deputy Director of Consolidation by which the revision No. 486 filed by Shivjor and other contesting respondents has been allowed.
(3.) Brief facts necessary for deciding the writ petition are;;