B.L. Yadav, J. - (1.) This petition under Article 226 of the Constitution of India is directed against the order dated 9-6-89 granting interim stay in the revision filed before the Dy. Director of Consolidation.
(2.) Heard the learned counsel for the petitioner. Against the order granting interim stay the writ petition is not maintainable on the facts of the case However, under the facts and circumstances of the case it appears just That the revision before the Dy. Director of Consolidation, Moradabad must be decided within two months.
(3.) The Dy. Director of Consolidation of Moradabad, is directed to decide the revision positively by 31-1-1990.;