ASHOK KUMAR Vs. DEPUTY DIRECTOR OF CONSOLIDATION
LAWS(ALL)-2021-8-250
HIGH COURT OF ALLAHABAD
Decided on August 09,2021

ASHOK KUMAR Appellant
VERSUS
DEPUTY DIRECTOR OF CONSOLIDATION Respondents

JUDGEMENT

DINESH PATHAK,J. - (1.)Heard Sri N.K. Mishra, learned counsel for the petitioner, Sri Gaurav Singh, for the respondent no.4 and learned Standing Counsel representing respondent nos.1 to 3.
(2.)Present writ petition has been filed challenging the order dtd. 28/11/2020 passed by Deputy Director of Consolidation (in brevity 'D.D.C.') (respondent no.1), order dtd. 27/6/2018 passed by the Settlement Officer of Consolidation (in brevity 'S.O.C.') (respondent no.2) and order dtd. 30/3/2018 passed by the Consolidation Officer (in brevity 'C.O.') (respondent no.3).
(3.)Present writ petition is arising out of a proceeding under Sec. 20 of the U.P. Consolidation of Holdings Act, 1953 (in brevity 'U.P.C.H. Act'). During the Provisional Consolidation Scheme, present petitioner has been proposed Chak no.61 at three places. First chak was proposed at Plot No.1245, second chak at Plot no.3975/1 etc and third chak at Plot no.2990/1 etc.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.