TAZ MOHAMMAD Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Present petition has its genesis in the orders dated 15.12.2005 passed by Deputy Director Consolidation and 29.9.2005 passed by Settlement Officer Consolidation.

(2.) Heard learned Counsel for the petitioner as well as learned Counsel for the caveator and learned Standing Counsel.

(3.) Learned counsel for the petitioner assailed the impugned orders on the ground that the orders are without jurisdiction inasmuch as the order dated 5.7.2005 is still intact and Settlement Officer Consolidation had no jurisdiction to pass any other order by which the effect of these orders could be emasculated or annulled. He further canvassed that Consolidation officer nurtured bias and hence all the matters relating to allotment of chak be transferred to some other consolidation authority of competent jurisdiction.