RAM BAHADUR SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Akhilesh Pratap Singh, learned counsel for the petitioners and Shri Pramod Kumar Singh, learned counsel for the respondent No.2 and 3 as well as the learned standing counsel for the respondent No.1.

(2.) The petitioners have preferred the instant petition seeking quashing of the impugned order dated 09.08.2019 by which the Court of Additional Commissioner Consolidation on a transfer petition has transferred the pending proceedings in the Court of Settlement Officer of Consolidation-II, Pratapgarh to the Court of Settlement Officer of Consolidation, Amethi.

(3.) The submission of the learned counsel for the petitioners is that the order dated 09.08.2019 has been passed without hearing to the petitioners. It has been submitted that the instant matter relates to land situate in Village Sheetalmau, Pargana Rampur, Tehsil - Lalganj, District Pratapgarh. The opposite parties no.2 and 3 had filed their objections under Sec. 12 of the U.P. Consolidation and Holdings Act, 1953 bearing No.45 of 2017-18 before the Consolidation Officer, Sadar, Pratapgarh, which was decided on 11.06.2018 whereby the objections were rejected by the Consolidation Officer.