RAMA NANDI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri A.K. Sachan, learned counsel for the petitioner, Sri Vijay Shyam Bhasker, learned counsel for respondent no.5 and learned Standing Counsel for the respondent no.1.

(2.) Challenge in the present writ petition is to the order dtd. 30/5/2009 (Annexure-10) passed by the Deputy Director of Consolidation, Gautambudh Nagar (respondent no.1) so far as it relates to the direction for preparing the reference in pursuance of order dtd. 19/8/1988 (Annexure-1) passed by the Consolidation Officer.

(3.) Grievance of the petitioner is that while dismissing the revision, the respondent no.1 has illegally issued a direction for preparing the reference in pursuance of the earlier order dtd. 19/8/1988 (Annexure-1) passed by the Consolidation Officer, whereas the said order was already quashed by the Settlement Officer of Consolidation (in brevity 'S.O.C.').