AMIT KUMAR Vs. DISTRICT DEPUTY DIRECTOR & OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks a writ, order, or direction in the nature of certiorari, quashing and setting aside the impugned orders dated 30.12.2005, passed by respondent no. 1, in revision no. 663 of 2003-04, Amit Kumar vs Ram Singh, under Section 48 of the U.P. Consolidation of Holdings Act, and order dated 22.07.2004, passed by respondent no. 2 in appeal no. 642 of 2002, Ram Singh vs Amit Kumar and others, under Section 21(2) of U.P. Consolidation of Holdings Act, regarding village Kurdi, Pargana Manglaur, Tehsil Roorkee, District Haridwar. A further prayer has been made for directing the respondents not to dispossess the petitioner except by the procedure established by law.

(2.) None is present of the private respondent, despite service of notice.

(3.) At the very outset, learned counsel for the petitioner submitted that the controversy in hand is squarely covered by the Full Bench decision of Hon'ble Allahabad High Court in Smt. Shivraji and others vs Dy. Director of Consolidation, Allahabad and others, 1997 88 RevDec 562.