SHIV PRATAP SINGH Vs. CONSOLIDATION COMMISSIONER

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Ram Asrey Yadav, learned counsel for the petitioner and learned Standing Counsel for the State-respondent nos. 1 to 5.

(3.) The instant writ petition has been filed to invoke the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India challenging the order dtd. 8/9/2020 passed by Consolidation Commissioner (respondent no. 1) in deciding the representation dtd. 4/3/2020 moved by the present petitioner in pursuance of order dtd. 18/2/2020 passed by this Court in Writ-B No. 470 of 2020.