RAN VIJAI SINGH,J. - (1.) Heard Sri Sudhir Kumar Srivastava, learned counsel for the petitioner, learned Standing Counsel appearing for the State -respondents and Sri A.K.Singh learned counsel for the private respondents.
(2.) Through this writ petition the petitioner has prayed for issuing a writ of certiorari quashing the order dated 4.10.2007 passed by the Deputy Director of Consolidation in Revision No. 785 of 2005 (Anar Kali vs. Sanjeev Kumar Rai) by which question of maintainability of the revision has been considered and the revision has been entertained by rejecting the objection of the petitioner that the revision is not maintainable.
(3.) The facts giving rise to the present writ petition are that in a proceeding under section 12 of the Consolidation of Holdings Act,1953 (in short the Act) initiated by late Anar Kali who was substituted by Sri Ahok Kumar Rai an order was passed by the Consolidation Officer, Antim Abhilekh, old Ghazipur, on 4.9.2001. The petitioner herein has raised objection questioning the right of mutation of late Anar Kali. The objection of the petitioner has been over -ruled and the Consolidation Officer vide order dated 4.9.2001 has allowed the application directing to record the name of late Anar Kali in place of her husband, late Uma Shankar Rai.;