AJAB SINGH Vs. ANTRAM

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of a consolidation proceeding under the provisions of The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as the said Act).

(3.) A revision application was filed under the provisions of the said Act by the contesting respondent Nos. 1 and 2 before the Deputy Director, Consolidation, Agra as they were aggrieved by the order of the Consolidation Officer and the order of the Settlement Officer, Consolidation and the Deputy Director reversed the findings of both the Consolidation Officer and those of Settlement Officer, Consolidation.