KISHAN SAHAI Vs. DEPUTY DIRECTOR OF CONSOLIDATION BULANDSHAHR

JUDGEMENT

(1.) Heard Sri R.B. Singhal, senior advocate, assisted by Sri Aditya Bhushan Singhal, counsels for the Petitioners, Sri M. D. Singh Sekhar, senior advocate, assisted by Sri Satyawan Shahi, advocate on behalf of Respondent Nos. 8 and 9, Sri I. N. Singh advocate on behalf of Respondent Nos. 4, 6 and 7 and Sri Anuj Kumar advocate on behalf of Respondent Nos. 10 and 11.

(2.) Counter and rejoinder-affidavits have been exchanged and as agreed between counsels for parties this writ petition is finally heard.

(3.) The instant writ petition is preferred challenging the orders dated 31.1.1996 passed by the Consolidation Officer, Annexure-6 to the writ petition, 28.2.2003 passed by the Settlement Officer Consolidation, Annexure-8 to the- writ petition and 9.6.2004 passed by the Deputy Director of Consolidation, Annexure-10 to the writ petition.