ARUN KUMAR SATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition under Article 227 of the Constitution of India, petitioner has put to challenge the order dtd. 29/7/2025 (Annexure No.14 to the writ petition) passed by learned Director of Consolidation, Dehradun, in Revision No.34 of 2025 Arun Kumar Sati Vs. State of Uttarakhand and Others, whereby, the revision petition filed by the petitioner-Arun Kumar Sati was dismissed on the ground of maintainability as the second revision filed before it was not maintainable, as well as judgment and order dtd. 21/4/2025 (Annexure No.13 to the writ petition) passed by learned Deputy Director of Consolidation/Collector, Haridwar in Revision (SIC Suit) No.17 of 2023-24 Gram Sabha Dabki Kala Vs. Sausingh And Others, whereby, the revision petition filed by the respondent No.2-Gram Sabha Dabki Kala, has been allowed and judgment and order passed by learned Appellate Court i.e. Settlement Officer of Consolidation (SOC), was set aside, whereby, learned Appellate Authority i.e. Settlement Officer of Consolidation (SOC), has allowed the appeal and remanded the matter back to learned Consolidation Officer for consideration afresh.

(2.) It is contended by learned senior counsel for the petitioner that the order dtd. 21/4/2025 passed by the learned Director of Consolidation/ Collector, Haridwar, is totally perverse and illegal simply for the reason that the said order was passed against the order by which the matter was only remanded back to learned Consolidation Officer for reconsideration afresh.

(3.) Per contra, learned State Counsel supported the judgment and order passed in Revision (SIC Suit) No.17 of 2023-24 Gram Sabha Dabki Kala Vs. Sausingh And Others.