NOOR HASAN Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition, the petitioner has sought a writ in the nature of certiorari, quashing the impugned order dated 13.03.2002 (annexure 9), 22.08.2001 (annexure 6) and 30.06.2000 (annexure 4) passed by the respondent No. 1, 2 and 3.

(3.) BRIEFLY stated the facts giving rise to this writ petition are that the objections under Section 21 (1) of the Consolidation and Holdings Act, were filed by the petitioner Noor Hasan before the Consolidation Officer to the effect that the petitioner (objector) is having irrigation facility on First Chak, therefore, he wants second Chak also adjoining to the first Chak.