RAJENDRA PRASAD Vs. VINEET KUMAR

JUDGEMENT

(1.) HEARD Mr. Lok Pal Singh, Advocate for petitioner and Mr. Sharad Sharma, Sr. Advocate assisted by Mr. Pradeep Chamyal, Advocate for respondents.

(2.) BY means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the impugned order dated 28.12.2005 passed by Assistant Consolidation Officer, order dated 31.1.2009 passed by Assistant Settlement Officer Consolidation and order dated 24.10.2009 passed by Deputy Director of Consolidation (Annexure Nos. 1, 5 and 6 to the writ petition).

(3.) COUNTER affidavit has been filed by respondents in which it is specifically stated that Governor was pleased to issue an Ordinance on 28.9.2004 whereby Section 6 -A has been substituted by the State of U.P. in 2002 and thereafter before expiry of six months, the Uttaranchal (the U.P. Consolidation of Holdings Act, 1953) Adaptation and Modification Order 2002 was passed wherein Section 6 -A(1) was inserted which reads as under: - -