- (1.) B. Dikshit, J. This writ petition has been filed against order dated 4-7-1984 passed by Deputy Director of Consolida tion, Deoria whereby he has remanded the case for decision afresh by Settlement Of ficer Consolidation.
(2.) HEARD counsel for petitioner and contesting respondents. The appellate order has been set aside by revisional authority without con sidering the evidence on record. Before set ting aside the order of Settlement Officer Consolidation it was obligatory for Deputy Director of Consolidation while exercising power under Section 48 of U. P. Consolida tion of Holdings Act to consider the evidence and assign its own reason. The Deputy Director of Consolidation was not right in observing that the Settlement Of ficer Consolidations has not assigned reason for the reason that the Settlement Officer Consolidation has specifically held that an intermediately cannot get benefit of section 20 of U. P. Act No. 1 of 1950. As I am of the opinion that the case requires recon sideration by the revisional authority. I am not expressing any opinion in respect of correctness of that finding. The case is to be sent back also for the reason that the Deputy Director of Consolidation has not considered the evidence which was relevant for the purpose of deciding as to whether respondent was a Zamindar. For aforesaid reason the order dated 4-7-1984 passed by Deputy Director of Con solidation, Deoria is quashed and he is directed to re-register the revision and decide the same afresh after considering the relevant evidence lead by parties.
(3.) THE writ petition is allowed. Parties are directed to bear their own costs. Petition allowed. .;