SURAJ BHAN Vs. CONSOLIDATION OFFICER CHITRKOOT

JUDGEMENT

(1.) Heard Sri Kartikeya Saran, Learned Counsel for the petitioners.

(2.) The contention raised is that the powers exercised by the Collector for resuming the land under section 117(6) of the U.P.Z.A. & L.R. Act, 1950 during the pendency of the consolidation operations in the village runs counter to the provisions of section 8-A of the U.P.C.H. Act, 1953.

(3.) Learned Counsel for the petitioners submits that the preparation of the statement of principles would be adversely affected, inasmuch as, the powers to the consolidation authorities given thereunder would be interfered within case the State Government is allowed to resume land and to divest it under the provisions of subsection (6) of section 117.