JAHID HASAN Vs. DY DIRECTOR CONSOLIDATION SHAHARANPUR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Sri V. M. Zaidi, at length.

(2.) Perused the averments made in the writ petition together with the annexures filed in support of the writ petition.

(3.) It is contended by Sri V. M. Zaidi, learned counsel for the petitioners, that the records of the whole village had been manipulated and in such a situation, the petitioners would be satisfied if the inquiry report submitted by the Joint Director of Consolidation is implemented in letter and spirit.