- (1.) The petitioner Dulia son of Neki, has filed the present writ petition for a writ of certiorari quashing orders dated the 25th January, 1979 (Annexure P.12 and P.13) passed by Director, Consolidation of Holdings, Haryana (respondent No. 1).
(2.) His grievance is that through the impugned orders, respondent No. 1 has set aside the order dated the 13th May, 1977 (Annexure P.1) passed by the Additional Director, Consolidation of Holdings, and the consequential orders dated 22nd May, 1978 (Annexure P.10) and 29th August, 1978 (Annexure P.11) passed by the Assistant Director, Consolidation of Holdings, Rohtak, on the ground that order Annexure P.1 was passed in the absence of respondent Nos. 2 to 4, which ground, according to the petitioner, was in fact, non-existent.
(3.) This petition was opposed by respondent No. 2 by filing written statement dated the 23rd July, 1970. It was asserted therein that he had not been served nor was his presence secured when the order Annexure P.1 was passed by the Additional Director, Consolidation of Holdings.;