ISRAR AHMAD Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Shri Bhola Nath Yadav, learned counsel for the petitioner and Shri Pankaj Kumar Gupta, learned counsel for the Gaon Sabha and learned Standing Counsel for the State-respondents.

(2.) By the impugned order dated 10.12.2020, the Deputy Director of Consolidation has allowed the restoration application filed by the Gaon Sabha and set aside the order dated 06.01.2000 passed by the Deputy Director of Consolidation.

(3.) The impugned order also dismisses the revision filed by the petitioner and directs the mutation of the land records in favour of the Gaon sabha in regard to the disputed parcels of land.