- (1.) R. P. Misra, J. Heard learned Counsel for the petitioner.
(2.) LEARNED Counsel for the petitioner submitted that the petitioner raised his grievances before the Deputy Director of Consolidation, Ghazipur by means of an application but the Deputy Director of Consolidation is not passing any order on the same. Under the circumstances of' the case the Deputy Director of Consolidation, Ghazipur, is directed to decide petitioner's application (Annexure 7 to the writ petition) within a period of 6 months from the date of presentation of certified copy of this order before him, after giving due notice and opportunity of being heard to the parties concerned. Accordingly this writ petition is partly allowed. There shall however, be no order as to costs. Petition partly allowed. .;