GHASITA SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION MUZAFFARNAGAR

JUDGEMENT

(1.) Heard Sri A.P. Tiwari, learned Counsel for the Petitioners and Sri Bakhteyar Yusuf for Respondent Nos. 2 to 6 and learned Standing Counsel for Respondent No. 1.

(2.) A counter-affidavit has been filed at the inception itself and, therefore, the matter can be disposed of finally as the arguments have been concluded by the learned Counsel for the parties. Learned Standing Counsel has also advanced his submission and has supported the impugned order.

(3.) The petition questions the legality of the order of the Deputy Director of Consolidation dated 6.4.2011 whereby the order of the Settlement Officer Consolidation has been reversed and the order of Consolidation Officer has been set aside granting full relief to the contesting Respondent in relation to their claim as set up before the authorities.