JAGATPAL SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the respondents No. 4, learned standing counsel representing State, learned counsel for the Gaon Sabha and perused the record.

(2.) Challenge in the present writ petition is order dtd. 24/5/2022 passed by Deputy Director of Consolidation, Fatehpur, District Fatehpur in revision No. 442/2021530225000062 (Ibne Hasan Vs. Jagat Pal and others).

(3.) Grievance of the petitioner is that Deputy Director of Consolidation has illegally carved out fourth chak against the provisions as enunciated under Sec. 19 of the UP Consolidation of Holdings Act, which causes irreparable loss to the petitioner.