TEJENDRA PAL SINGH Vs. CONSOLIDATION COMMISSIONER

JUDGEMENT

(1.) Heard Sri M.N. Singh, learned Counsel for the Petitioner and Sri A.K. Singh, learned Counsel for the Respondent Nos. 3 to 5.

(2.) This petition has been filed praying for quashing of the order dated 28th March, 2011, annexure-10 to the writ petition. However, at the time of arguments, the prayer has been modified to the extent that the revision itself be transferred to the Deputy Director of Consolidation concerned for decision and in that event, the Petitioner would pray for a relief only to that extent.

(3.) A supplementary affidavit has been filed stating therein that the Director of Consolidation has delegated powers to the Deputy Director of Consolidation, Farrukhabad to hear and decide the matters under Section 48 of the Act pertaining to District Etah as well.