HARUN Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard the counsel for the petitioner.

(2.) The present writ petition has been filed against the order dated 16.11.2010 passed by the Deputy Director of Consolidation, Muzaffar Nagar in Reference Nos. 15 and 20 registered under Section 48(3) of the Uttar Pradesh Consolidation of Holdings Act, 1953 (hereinafter referred to as, 'Act, 1953') as well as against the order dated 28.2.2011 passed by the Deputy Director of Consolidation rejecting Revision No. 703 filed by the petitioner under Section 48(1) of the Act, 1953.

(3.) Through the order dated 16.11.2010, the Deputy Director of Consolidation has chucked out and re-arranged the allotment of chaks also affecting Chak No. 768-Sa(I) allotted to the petitioner.