SAGIR AHMAD Vs. DEPUTY DIRECTOR OF CONSOLIDATION
LAWS(ALL)-2019-5-75
HIGH COURT OF ALLAHABAD
Decided on May 08,2019

SAGIR AHMAD Appellant
VERSUS
DEPUTY DIRECTOR OF CONSOLIDATION Respondents


Referred Judgements :-

KARBALAI BEGUM VS. MOHAMMAD SAYEED [REFERRED TO]
AMAR NATH VS. KEWLA DEVI [REFERRED TO]


JUDGEMENT

Devendra Kumar Upadhyaya, J. - (1.)Heard Shri Ambika Prasad Mishra, learned counsel for the petitioners, Shri Upendra Singh, learned Standing Counsel representing the State-respondents and Shri Rakesh Mishra, learned counsel representing the private respondents.
(2.)These proceedings under Article 226 of the Constitution of India have been instituted challenging the orders passed by the consolidation courts in the proceedings initially drawn under section 9A(2) of U.P. Consolidation of Holdings Act (hereinafter referred to as ''the Act') whereby co-tenancy rights in the land in question have been granted to the respondents along with the petitioners.
(3.)For the purposes of appreciating the issues and controversies involved in this matter, the following pedigree will be relevant to be mentioned:
IMG



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