RAM CHANDAR Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Harendra Yadav, learned counsel for the petitioners, Sri Ramakant Singh, learned counsel for the respondent no.3, learned Standing Counsel who represent respondent nos.1 and 2 and perused the record.

(2.) By way of present writ petition petitioner has invoking extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, beseeching writ of certiorari to quash the impugned order dtd. 21/1/2021, passed by Deputy Director of Consolidation (respondent no.1) and order dtd. 7/3/2020, passed by Consolidation Officer (respondent no.2).

(3.) Present writ petition is arising out of proceeding under sec. 9A(2) of Uttar Pradesh Consolidation of Holding Act, 1954 (in brevity UPCH Act). Several objections have been filed by different set of persons with respect to the land in question which are clubbed together for the purpose of deciding the right and title of the parties.