BALJEET Vs. DY. DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Mr. Mohd. Matloob, the learned counsel for the petitioner, Mr. I.P. Kohli, the learned Standing Counsel for the State and Mr. Rajendra Singh Azad, the learned counsel for the private respondents.

(2.) In this writ application, the petitioner has challenged the order passed by the Deputy Director of Consolidation/Additional Director, Haridwar being the revisional authority in Revision No. 315 of 2005-06 and Revision No. 316 of 2005-06, after the case was remanded by the High Court in Writ Petition No. 2254 of 2001 on 24/10/2005.

(3.) The facts of the case can be narrated in the date chart as follows:-