KESHAV Vs. D.D.C. AZAMGARH

JUDGEMENT

(1.) Heard learned counsel for the parties on the recall application.

(2.) The order dtd. 29/1/2020 is recalled and I have heard counsel for the parties on the merits of the writ petition and perused the record.

(3.) The writ petition arises out of proceedings for allotment of chaks and seeks a writ of certiorari for quashing the order dtd. 20/9/1997 passed by the Deputy Director of Consolidation whereby the chak of the petitioner has been disturbed.