Pradeep Kumar Singh Baghel, J. - (1.) The petitioner has preferred this writ petition for the following reliefs: (i) issue a writ or direction in the nature of Mandamus commanding to the Respondent no. 2 not to disposes the petitioner from gata no.444 area 500 kari, situated in village Koilari Bujurg Tehsil Mehnagar District Azamgarh in the interest of justice; (ii) issue a writ or direction in the nature of Mandamus commanding to the respondent No. 3 to decide the application of the petitioner filed under rule 109 of the C.H. Act during pendency of the present writ petition, in the interest of justice."
(2.) The grievance of the petitioner is that the Consolidation Officer vide order dated 22.8.2017 has decided his objections under Section 9-A(2) of the U.P. Consolidation of Holdings Act, 1953 but the said order has not been carried out in the revenue records. The petitioner has moved an application under Rule 109 of the U.P. Consolidation of Holdings Rules, 1954. When no action was taken he has also approached the Deputy Director, Consolidation on 15.2.2018. A copy of the application, which bears the order passed by the D.D.C. dated 16.2.2018 directing the Consolidation Officer to take action in accordance with law is on the record as annexure-4 to the writ petition.
(3.) In the present petition, the petitioner has sought a direction of this Court to the third respondent, Consolidation Officer, Azamgarh to dispose of his application made under Rule 109 of the Rules, 1954.;