SAHAB Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sunil Kumar Singh, learned counsel for the petitioners, learned Standing Counsel represents respondent nos.1 to 3 at admission stage and perused the record.

(2.) Instant writ petition has been filed by the petitioners challenging the order dtd. 9/7/2021 passed by the Collector/District Deputy Director of Consolidation, rejecting the transfer application moved by the petitioners, under rule 65 of the Uttar Pradesh Consolidation Holding Rules, 1954 (in brevity Consolidation Rules).

(3.) Considered the submissions advanced by counsel for the parties and perused the record on board.