LAL BAHADUR SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Mr. R.C. Singh, learned Senior Counsel assisted by Mr. Rituvendra Singh and Mr. Mahendra Pratap Tiwari, learned counsel for petitioners and learned Standing Counsel representing respondents-1 to 3.

(2.) Perused the record.

(3.) At the very outset, Mr. R.C. Singh, learned Senior Counsel submits that due to inadvertence order dtd. 22/12/1992 has also been included in the prayer clause of present writ petition. He, therefore, submits that liberty be granted to amend the prayer clause of this writ petition by deleting the challenge laid to order dtd. 22/12/1992 passed by respondent-2, Consolidation Officer, Madiyahun (Sadar), Jaunpur.