PREM CHANDRA AND ANOTHER Vs. DY. DIRECTOR OF CONSOLIDATION, BARA BANKI, AND OTHERS

JUDGEMENT

(1.) IN this petition our brothers Beg and Sharma have referred to a larger Bench the following questions :

(2.) ON the facts and circumstances of the case, was the Deputy Director, Bara Banki competent to hear a revision petition against the order of the Deputy Director Camp Bara Banki dated 22-3-1963, passed in the second appeal by the latter ?

(3.) THE material facts in Writ Petition No. 483 of 1963 are these. The proceeding before the consolidation authorities was under S. 12. A second appeal from an order of a Settlement Officer was filed on 11-2-1963 before a Deputy Director who on 23-3-1963 dismissed it. The petitioner filed a revision application before the Director on 15-4-1963 and the Joint Director dismissed it on 13-5-1963 on the ground that it was not maintainable under the amended S. 48. The petitioner has now applied for certiorari for the quashing of the orders of the Joint Director and other authorities and such other writ or direction as may be necessary.