- (1.) This writ petition is directed against the order of the Deputy Director of Consolidation dated 8-10-1971 by which the revision filed by Respondent No. 2 was allowed.
(2.) The only question for consideration in this writ petition is whether an objection under Section 9A (2) of U.P. Consolidation of Holdings Act (hereinafter referred to as Act) filed before the Consolidation Officer is maintainable
(3.) The objection filed by the Petitioners in this case was entertained by the Consolidation Officer and was allowed on merit. The appeal filed by the contesting Respondent against the order of the Consolidation Officer was dismissed. But the Deputy Director of Consolidation allowed the revision filed by Respondent No. 2 on the ground that the objection filed by the Petitioners before the Consolidation Officer and not before the Asstt. Consolidation Officer was not maintainable.;