- (1.) S. U. Khan, J. This writ petition is directed against judgment and orders of Consolidation Officer (CO) dated 13-1-1978. Settlement Officer of Consolidation (SOC) dated 18-11-1978 and Deputy Director of Consolidation (DDC) dated 28-9-1979.
(2.) REVISIONS before DDC/jdc Agra were numbered as Revision Nos. 139 to 144, Jagannath Prasad Chaturvedi v. Chotey Lal & Ors. , Revision No. 107, Om Prakash v. Jagannath Prasad Chaturvedi, Revision No. 108, Bhajan Lal v. Jagannath Prasad Chaturvedi and Revision No. 109 Chotey Lal v. Jagannath Prasad Chaturvedi. Revisions were filed under Section 48 of U. P. Consolidation of Holdings Act, (U. P. C. H. Act ). In respect of plot No. 946 (Khata No. 659) matter had already been decided by the High Court whereby High Court had reversed the judgment of Board of Revenue. Before the Consolidation Authorities judgment of the High Court was questioned on the ground that High Court in exercise of writ jurisdiction could only set aside the judgment of Board of Revenue and remand the matter however through the said judgment High Court had substituted its own findings, which was beyond the scope of Article 226. Judgment of High Court can be questioned only in the Supreme Court and nowhere else. The argument raised before the Consolidation Authorities was preposterous and was rightly rejected.
(3.) APART from the land of aforesaid Khata No. 659, agricultural plots of the following Khatas was also involved in the cases decided by the Consolidation Authorities. Khata Nos. 748, 148 and 60. Initially Khata No. 748 was entered in the name of Poda Ram. Khata No. 148 in the name of Jagannath Petitioner and Khata No. 660 jointly in the names of Jagannath and Poda Ram.;