ASHOK KUMAR SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Shri V.K. Singh, learned Senior Counsel assisted by Shri Manvendra Nath Singh, learned counsel for the petitioner.

(2.) The petitioner has preferred the present petition inter-alia with the following prayers:-

(3.) It is argued by the counsel for the petitioner that wholly illegally the proceedings were initiated by the State on the basis of report dtd. 4/10/2006 submitted by the Consolidation Officer, Basti by which the Land belonging to the petitioner was merged with the State Government. The aforesaid report was submitted in view of the law laid down by the Hon'ble Apex Court in the case of Hinch Lal Tiwari vs. Kamla Devi and Others 2001 Supp(1) SCR 23. After the aforesaid report was passed by the Consolidation Officer on 4/10/2006, the matter was placed before the Settlement Officer of Consolidation for approval. Settlement Officer of Consolidation approved the report submitted by the Assistant Consolidation Officer vide order dtd. 10/10/2006. The aforesaid orders are reproduced below:-