SANJAY KUMAR Vs. SURYAVIR SINGH MALIK AND OTHERS

JUDGEMENT

(1.) Present appeals are filed against common judgment passed by learned Single Judge in WPMS No. 423 of 2009 and WPMS No. 2510 of 2012.

(2.) Wpms No. 423 of 2009 was filed by party respondent in the appeal. Therein the prayer was to command the respondents to start consolidation operation in village Udalheri, Pargana Manglaur, Tehsil Roorkee, District Haridwar immediately and to conclude the consolidation operation as soon as possible, as per publication of the declaration dated 14.09.1991 under Section 4 (2) of the U.P. Consolidation of Holdings Act published in Government Gazette expeditiously without any delay.

(3.) Wpms No. 2510 of 2012 from which another appeal arises was filed by the appellant seeking following reliefs: