KAILASH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Sunil Kumar Singh, learned counsel for the petitioner, learned Standing Counsel representing the respondent nos.1, 2 and 3 and Sri Pradeep Kumar, learned counsel for the contesting respondent no.4, at the admission stage.

(2.) Instant writ petition has been preferred challenging the order dtd. 22/4/2016 passed by the Deputy Direction of Consolidation, Mau (respondent no.1) in Revision No.115/492/15-16 and Revision No.116/492/15-16 under sec. 48 (2) of the U.P. Consolidation of Holdings Act, 1953 (in brevity 'U.P.C.H. Act') and order dtd. 8/7/2021 passed by the respondent no.1 rejecting the Restoration Application No.1649 filed by the petitioner against the order dtd. 22/4/2016.

(3.) Instant writ petition is arising out of chak allotment proceeding under the Provisional Consolidation Scheme. Present petitioner has been proposed Chak No.165 likewise Prem (respondent no.4) has been proposed Chak No.522 and Liladhar (respondent no.5) has been proposed Chak no.1059.