KISMATA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner seeks a writ of certiorari for quashing the order dated 23.10.2019 passed by the Consolidation Officer, Dumariyaganj, District Siddharth Nagar, respondent no. 2 in Case No. 40 of 2019, under Sec. 42-A of the U.P. Consolidation of Holdings Act. The Consolidation Officer has accepted a report submitted by the Consolidator. Consequently, certain corrections are to be made in the revenue records.

(3.) When the petition initially came up for admission, learned counsel for the petitioner was asked to address the Court as to why the order impugned was not appealable or revisable.