LAWS(ALL)-2021-9-197

SHIVKALI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

Decided On September 23, 2021
Shivkali Appellant
V/S
DEPUTY DIRECTOR OF CONSOLIDATION Respondents

JUDGEMENT

(1.) Supplementary affidavit filed today, by the learned counsel for the petitioner, is taken on record.

(2.) Heard Shri Nagendra Kumar Mishra, learned counsel for the petitioner, Shri Hari Narayan Singh, learned counsel for respondent no. 3 and the learned Standing Counsel for respondents no. 1 and 2.

(3.) Instant petition has been filed challenging the orders dtd. 30/12/2019 passed by the Deputy Director of Consolidation, Kanpur Dehat (in brevity 'DDC') and 11/12/2018 passed by the Settlement Officer of Consolidation (in brevity 'SOC).