R.H. Zaidi, J. - (1.) Heard Sri G.K. Singh, learned Counsel for the petitioner and Sri Murlidhar, learned Counsel for the contesting respondent No. 1 and 5.
(2.) By means of the present petition under Article 226 of the Constitution of India, the petitioner prays for a writ, order or direction in the nature of certiorari quashing the order dated 16-2-1997, passed by the Deputy Director of Consolidation.
(3.) As desired by the learned Counsel for the parties I have heard this matter finally at the admission stage.;