BECHAN LAL Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition has been filed challenging the orders dated 28.03.1981,24.09.1980 and 02.06.1975 passed by the Deputy Director of Consolidation, Settlement Officer Consolidation and Assistant Consolidation officer respectively.

(3.) By means of the order dated 02.06.1975, on the basis of compromise, the name of the opposite party no.4 was recorded as co-tenure holder on half portion of Khata No.394/3. The petitioner had challenged the said order by filing belated appeal No.1921 under section 11(1) of the U.P. Consolidation of Holdings Rules 1954 (hereinafter referred to as the 'Rules of 1954') which was dismissed by means of the order dated 24.09.1980. The said order was challenged in Revision No.726 under Section 48 of the Rules of 1954 before the Deputy Director of Consolidation and the same was also dismissed by means of the order dated 28.03.1981. Hence the present writ petition has been filed challenging the aforesaid orders.