AJAY KUMAR DWIVEDI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, learned Standing counsel for the respondent No. 1 and perused the record.

(2.) By means of the instant writ petition, the petitioner has prayed for direction in the nature of Certiorari for quashing the impugned order dated 18.01.1990 passed by the Deputy Director of Consolidation (hereinafter referred to as the 'D.D.C.') order dated 02.06.2004 passed by the Tehsildar, Sandila on Mutation Application and also order dated 02.03.2007 passed in Case No. 18 of 2007 Shri Narayan v. State of U.P. passed by the Pargana Adhikari, Sandila, Hardoi in Proceedings under Section 143 of the Land Revenue Act.

(3.) This dispute relates to land of plot No. 101, area 10 Bigha 20 Biswa, new Plot No. 722 & 723 situated in village Meeto, Pargana and Tehsil Sandila, district Hardoi. New area of this new plot No. 723 is 9 Bigha 4 Biswa & 10 Biswansi. As per record the land of plot No. 101 was recorded as Pausture land of the village. Petitioner claimed himself a village member and stated that he has right to challenge the impugned judgment in this Court by filing the writ petition, as he came to know that impugned judgments were obtained playing fraud and concealing the material facts by the opposite party No. 3.