RAJAN ROY,J. - (1.) Heard learned counsel for the petitioners and learned Additional Chief Standing Counsel for the State.
(2.) The revision of the petitioner against an order passed by the Consolidation Officer under Rule 109(1) of the U.P. Consolidation of Holdings Rules, 1954 has been rejected as not maintainable.
(3.) The contention of the petitioners is that the powers under Section 48 are very wide, therefore, the view taken by the revisional Court is not sustainable.;