B. L. Yadava, J. - (1.) This petition under Article 226 of the Constitution of India is directed against the order dated 15.11.83 passed by the Deputy Director of Consolidation, Azamgarh, allowing the revision filed by respondent nos. 2 and 3 under Section 48 of the U.P. Consolidation of Holdings Act, (for short the Act).
(2.) The present petition arose out of proceedings under Section 20 of the Act. A provisional consolidation scheme was prepared as contemplated by Section 19-A of the Act and the same was published and extract of the same was sent to the tenure holders concerned. An objection was filed under Section 20 (2) of the Act by the petitioner as also by respondent nos. 2 and 3.
(3.) The Consolidation Officer decided the case against the father of the petitioner, who filed an appeal and the same was dismissed by order dated 30 11,76. Thereafter revision under Section 48 of the Act was filed and the same was allowed and remanded by order dated 23.6.79 (incorrectly mentioned as 23.8.79), to the appellate court again. The appeal filed by the petitioners was ultimately allowed by order dated 26.5.82 with an observation that at the stage of the Consolidation Officer the area of the petitioner was increased by more than 31% and those mistakes or infirmities were corrected by the order in appeal. Respondent nos. 2 and 3 filed another revision and the same has been allowed by the impugned order dated 15.11.83. It is against this order that the present petition has been filed.;