RAJARAM Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for respondent no.1, 2 and Sri Mannu Chowdhary learned counsel for the respondent no.5 i.e. Gaon Sabha.

(2.) In view of the peculiar facts and circumstances of the case and the order proposed to be passed hereunder, this Court is proceeding to finally decide this matter at the admission stage, without putting notice to respondents.

(3.) Instant petition has been preferred challenging the impugned order dtd. 18/12/2020(Annexure-5) passed by the Deputy Director of Consolidation (respondent no.1) in Revision No.33 preferred by petitioner and also order dtd. 15/5/2019 (Annexuure No.3) passed by the Settlement Officer of Consolidation (respondent no.2) in Appeal No.26 preferred by Moti Lal (respondent no.3).