RAM SUKH Vs. SUGHARA AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The proceedings under Sec. 9 of the U.P. Consolidation of Holdings Act started in respect of khata No. 24 which a was recorded in the basic year in the names of petitioner and respondent No. 2. The matter ultimately reached at the stage of revision before the Deputy Director of Consolidation. The Deputy Director of Consolidation decided the revision on 20.6.1973 on the basis of the compromise. The present petitioner (Ram Sukh) filed an application on 22.6.1973 supported by an affidavit that he has not signed the compromise nor he has filed any application therefore, the order dated 20.6.73 may be recalled and matter may be heard on merits.

(3.) A counter affidavit was filed against this application by one Smt. Sughara in which it was stated that the present petitioner Ram Sukh has no interest or share in the property in question nor he was ever in possession. It was also stated that the application dated 22.6.73 has been filed by Ram Sukh should be rejected. The Deputy Director of Consolidation rejected the application by the impugned order. The petitioner has challenged the order of the Deputy Director of Consolidation in the present writ petition.