ALI HASAN Vs. DEPUTY DIRECTOR, CONSOLIDATION, DISTRICT HARIDWAR

JUDGEMENT

(1.) HEARD Sri Sharad Sharma, learned counsel for the petitioner, Sri Ramji Srivastava, learned counsel for the respondents no. 3 to 8 and Sri Kailash Tiwari, learned Standing Counsel for the' respondents no. 1 and 2.

(2.) BY the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 27 -01 -2004 passed by the respondent no. 2 as well as the order -dated 12 -05 -2005 passed by the respondent no. 1.

(3.) BRIEFLY stated, the proceedings were initiated by the petitioner by filing an objection under Section 9(A) 2, filed before the respondent no. 2 on 1002c1997 for declaration of his rights as "Sankramaniya Bhumidhar" in relation to Gata numbers detailed here in below lying in Khata No. 84 : - Khata No. 84 Gata No. 11/1 area 0 -120 Khata No. 84 Gata No. 11/2 area 0 -199 Khata No. 84 Gata No. 11/3 area 0 -400 Khata No. 84 Gata No. 11/4 area 0 -690 Khata No. 84 Gata No. 19 M area 0 -154 Khata No. 84 Gata No. 23 M area 0 -980 Khata No. 84 Gata No. 24 M area 0 -164 Khata No. 84 Gata No. 25 M area 0 -082 Khata No. 84 Gata No. 76 area 0 -470