SUNIL KUMAR SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Mr. R.K. Yadav, learned counsel for petitioners, learned Standing Counsel representing respondents-1 to 3, Mr. V.K. Chandel, learned counsel representing respondents-4 and 5 and Mr. Ashok Kumar Singh, learned counsel representing respondent-6.

(2.) Perused the record.

(3.) Present writ petition arises out of proceedings under Sec. 9A(2) of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as 'U.P.C.H. Act').