ASHOK KUMAR,J. - (1.) Heard Sri Vishnu Singh, learned counsel for the petitioner and the learned standing counsel appearing on behalf of the respondent nos. 1 and 2. No one is present on behalf of the private respondent nos. 3 to 9.
(2.) The present writ petition has been filed by the petitioner Ramji Lal against the judgment and order dated 25.05.2001 (Annexure - 10 to the writ petition) and order dated 9.4.1999 (Annexure- 6 to the writ petition) passed by the respondent no. 1, Deputy Director of Consolidation, Meerut and Settlement Officer of Consolidation, Meerut.
(3.) The petitioner has prayed for the following reliefs:- "(1) To issue a writ of certiorari, quashing the impugned orders dated 25.05.2001 (Annexure -10) and dated 09.04.1999 (Annexure-6) passed by respondents 1 and 2 the Deputy Director of Consolidation, Meerut and the Settlement Officer of Consolidation, Meerut, respectively; (2) To issue a writ of mandamus staying the operation of the impugned order dated 25.05.2001 (Annexure-10) of respondent no. 1, the Deputy Director of Consolidation, Meerut, during the pendency of the writ petition; (3) To issue a writ of mandamus, restraining the contesting respondents/chakholders no. 1049 (respondents 6 to 9 sons of late Munshi) from changing the nature of the disputed plot nos. 3190 to 3195 etc. situate in Village - Sirsaldar-Kavada, Pargana - Barnawa, Tehsil - Baraut, District-Bagpat, in consequence of the impugned orders dated 25.05.2001 and 09.04.1999 (Annexure-10 and 6) of respondents 1 and 2 respectively, during the pendency of the instant petition;" ;