URMILA MISHRA Vs. PRAGATI PAPERS INDUSTRIES LMT

JUDGEMENT

(1.) The petitioners in the present writ petition have sought for the following reliefs:-

(2.) The respondents herein being aggrieved against an order dated 04.12.2013, as rendered by the Settlement Officer Consolidation in Appeal No.49 of 2011-12 M/s Pragati Papers Industries. Ltd. vs. Swaminath Mishra and others; as well as; that rendered in Appeal No.51 of 2011-12 M/s Pragati Papers Industries. Ltd. vs. State of Uttarakhand and others and Appeal No.7 of 2011-12 M/s Pragati Papers Industries Ltd. vs. Rajaran and others, which was preferred by invoking the provisions contained under Sub Section (2) of Section 21 of the Consolidation of Holdings Act.

(3.) The respondents had filed a Revision before Deputy Director Consolidation being Revision No.52/2014 of 2017-18 (Old No.52/05 of 2013-14), M/s Pragati Papers Industries Ltd. vs. Rajaran and others, under Section 48 of the Act.