OM PRAKASH Vs. DEPUTY DIRECTOR OF CONSOLIDATION MORADABAD

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State-respondents.

(2.) The instant writ petition arises out of an application under Sec. 52-A of the UP Consolidation of Holdings Act filed by the petitioner on 25.10.2017. The said application has been dismissed vide order dated 25.09.2019, which is impugned in this writ petition.

(3.) The application was filed by the petitioners, seeking carvation of a chak road for approaching their plot No. 206 area 0.8740 hectare. In the writ petition, it is alleged that on the application being filed, the Deputy Director of Consolidation, called for a report from the Settlement Officer Consolidation. The Settlement Officer Consolidation, in turn called for a spot inspection report from the Consolidation Officer who in turn forwarded it to the Assistant Consolidation Officer. The application is thereafter stated to have been forwarded to the Consolidator under Rule 109.