- (1.) HEARD Mr.M.A.Siddiqui, learned counsel for the petitioner and learned Standing Counsel for opposite party No. 1 as well as Mr. S. K. Mehrotora, learned counsel for opposite party No. 2.
(2.) THE petitioner has challenged the order dated 11-8-2008, passed by the Collector/Dis­trict Deputy Director of Consolidation, Ambedkarnagar in Revision No. 8/11-8-2008 raising the question of his jurisdiction to pass the said order. The dispute relates to district Ambedkarnagar where there is no posting of Deputy Director of Consolidation particularly for territorial jurisdiction of district Ambedkarnagar. The revisions arising out of the order relating to the district Ambedkarnagar are preferred before the Deputy Director of Consolidation, Faizabad.
(3.) IN the present case, learned counsel for the petitioner submits that since no Deputy Director of Consolidation is posted in district Ambedkarnagar, its jurisdiction is attached with the Deputy Director of Consolidation, Faizabad but in district Faizabad also there is no posting of Deputy Director of Consolida­tion, on account of which the Consolidation Commissioner, State of U. P., Lucknow by means of the order dated 12-6-08 authorised Mr. Vipin Kumar Bajpai, Deputy Director of Consolidation, Basti to exercise the jurisdic­tion of the Deputy Director of Consolidation, Faizabad also. He further submits that since the appeal was decided by the Settlement Officer Consolidation, Faizabad/Ambedkarnagar on 18-7-08 and the territo­rial jurisdiction of the Deputy Director of Consolidation, Faizabad is attached with Deputy Director of Consolidation Basti, the revision filed against the said order could have been decided by the Deputy Director of Con­solidation, Basti, under the circumstances, he submits that the order passed by the Collec­tor/District Deputy Director of Consolidation, Ambedkarnagar is without jurisdiction.;