KASHI RAM AND OTHERS Vs. DEPUTY DIRECTOR OF CONSOLIDATION, HARIDWAR/ADDITIONAL COLLECTOR, HARIDWAR AND OTHERS

JUDGEMENT

(1.) Heard Sri Lok Pal Singh, learned Counsel for the petitioner and Sri Sharad Sharma, learned Counsel for the respondents.

(2.) By the present writ petition, the petitioners have prayed for a writ of certiorari quashing the impugned orders dated 15.2.2003 and 28.8.2003 passed by the respondents No. 2 and, respectively.

(3.) Briefly stated, the objections under section 9-A (2) of the Consolidation of Holdings Act was decided on 26th June, 1992 with the following effect:- ...[VERNACULAR TEXT OMITTED]...