RAM SUMER Vs. DY.DIRESTOR OF CONSOLIDATION PRATAPGARH

JUDGEMENT

(1.) Under challenge is the judgment passed by the Deputy Director of Consolidation, Pratapgarh dtd. 15/11/1984 whereby he has set aside the order passed by the Settlement Office of Consolidation dtd. 21/8/1979 and has affirmed the order passed by the Consolidation Officer dtd. 22/12/1978.

(2.) This judgment shall also decide and dispose of the connected petition no, 1635 of 1985. Since both the writ petitions arise out of the similar proceedings in between the same parties, accordingly, they have been hard and are being decided by this common judgment.

(3.) The Court shall notice the facts from the leading petition No. 266 of 1985 and wherever required, a reference would be made to the facts of the connected petition no. 1635 of 1985.