LAWS(ALL)-2021-8-159

MOTI RAM Vs. DEPUTY DIRECTOR OF CONSOLIDATION

Decided On August 18, 2021
MOTI RAM Appellant
V/S
DEPUTY DIRECTOR OF CONSOLIDATION Respondents

JUDGEMENT

(1.) Heard Sri Arpit Agarwal, learned counsel for the petitioner, Sri S.P. Mishra, learned counsel for the respondent no.2/1, learned Standing Counsel representing the respondent no.1, at admission stage and perused the record.

(2.) The instant writ petition has been filed challenging the order dtd. 21/1/2021 (Annexure-7) passed by the Deputy Director of Consolidation, Bareilly (in brevity ''D.D.C.) (respondent no.1) in Revision No.2019531213000171.

(3.) Present writ petition is arising out of a chak allotment proceeding. During Provisional Consolidation Scheme, present petitioner namely, Moti Ram has been proposed Chak no.611. Likewise, Krishan Murari (father of respondent no.2/1) has been proposed Chak No.172.