RAMESH CHAURASIYA Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Ashok Kumar Singh, Advocate holding brief of Sri Amarendra Rai, learned counsel for the petitioners and Sri Bhupendra Kumar Tripathi, learned counsel for Gaon Sabha and learned Standing counsel representing for respondent nos. 1 and 2.

(2.) The instant writ petition has been preferred by the petitioners invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, challenging the order dtd. 19/6/2021, passed by Deputy Director of Consolidation in Revision No. 0090 of 2010 and orders dtd. 19/4/2010 and 20/4/2010, passed by Consolidation Officer.

(3.) The present writ petition is arising out of proceeding under Sec. 9-A(2) of U.P. Consolidation and Holdings Act. In pursuance of the order passed by Deputy Director of Consolidation, matter was remitted before the Consolidation Officer, who has decided the case by order dtd. 19/4/2010 and the same was modified by the subsequent order dtd. 20/4/2010. By order dtd. 19/4/2010, Consolidation Officer has considered the reservation of land for the Harijan Abadi and declaring partial area of Plot No. 615 out of consolidation operation.