SALIL KUMAR RAI,J. - (1.) Case has been called out in the revised list. Learned counsel for petitioner and learned Standing Counsel are present.
(2.) Heard counsel for the parties.
(3.) The present writ petition has been filed by the petitioner praying for writ of certiorari quashing the orders dated 20.8.1998 passed by respondent No. 3-Assistant Consolidation Officer, Pratappur (hereinafter referred to as, 'A.C.O.') and 31.12.2003 passed by respondent No. 1-Deputy Director of Consolidation, Mirzapur (hereinafter referred to as, 'D.D.C.').;