DHARAMVEER SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Manish Kumar Tiwari, learned counsel for the petitioner, learned Standing Counsel who represent respondent nos.1 to 4 and perused the record.

(2.) In view of the peculiar facts and circumstances of the case and the order proposed to be passed hereunder, this Court proceeded to finally decide this matter at the admission stage, without putting notice to the respondent nos.5 to 12.

(3.) By way of present writ petition petitioner has invoked extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, challenging the order dtd. 16/12/2020 passed by Deputy Director of Consolidation (respondent no.1) and order dtd. 20/2/2019 passed by the Consolidation Officer(respondent no.3).