S. R. Mehrotra, J. - (1.) The present Writ Petition has been filed by the petition ers under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 6. 6. 2007 (Annexure-6 to the Writ Petition) passed by the Deputy Direc tor of Consolidation, District Baghpat/ Meerut (respondent No. 1 ).
(2.) IT appears that against the order dated 30. 4. 2004 passed by the respondent No. 1, the petitioners No. 1 and 2 filed a Writ Petition before this Court, being Civil Misc. Writ Petition No. 19456 of 2004. It further appears, that by the or der dated 10. 7. 2006 passed by this Court, the said Writ Petition, filed by the petition ers No. 1 and 2, was dismissed. Thereupon a Review Application being Review Application No. 147981 of 2006 was filed on behalf of the petitioners No. 1 and 2.
(3.) BY the order dated 5. 1. 2007, the said Review Application, filed on behalf of the petitioners No. 1 and 2, was disposed of. Copy of the said order dated 5. 1. 2007 has been filed as Annexure-2 to the Writ Petition. Relevant portion of the said order dated 5. 1. 2007 is reproduced below: ". . . . . . . . . . . . Bhanwar Singh wants plot No. 763. Applicants Ramesh and Randhir to whom the said plot has been allotted want to get rid of the said plot. In this happy situa tion the best possible solution is to direct the D. D. C. to allot plot No. 763 to Bhanwar Singh and com pensate Ramesh and Randhir by alloting them almost equivalent parcel of land, out of the land allotted to Bhanwar Singh. The matter is remanded to Deputy Di rector of Consolidation, Meerut with strict direction that he must confine himself only and only to plot No. 763 and some portion of land which has been allotted to Bhanwar Singh in order to consider the exchange. Every effort shall be made to give plot No. 763 along with Tube Well to Bhanwar Singh and in exchange almost equal par cel of land of Bhanwar Singh shall be given to Ramesh and Randhir. No other plot or no other aspect of the matter shall be touched by the D. D. C. . . . . . . . . . . . . . . . . . . . ";