NANHI DEVI Vs. ADDL. COLLECTOR

JUDGEMENT

(1.) Through this writ petition, the petitioner has prayed for quashing the order dated 26.12.2012, passed in Revision No. 9 of 2012 (Ram Adhar and others Vs. Smt Nanhi Devi), by which the Deputy Director of Consolidation has quashed the interim order dated 16.07.2012, passed by the Settlement Officer, Consolidation in Appeal No. 330 of 2011-12 (Smt Nanhi Devi Vs. Ram Adhar and others), with the direction to the Settlement Officer, Consolidation to decide the appeal within a period of two months.

(2.) The facts giving rise to this writ petition are that, an objection was filed under Section 9-A (2) of the Uttar Pradesh Consolidation of Holdings Act, 1953 (herein after referred to as the Act) before the Consolidation Officer, which was allowed vide order dated 14.05.2012. It appears, this is the second round of litigation and the order dated 14.05.2012 was passed after direction of this Court dated 21.07.2003 in Writ Petition No. 41719 of 1990. Challenging this order, a statutory appeal was filed before the Settlement Officer, Consolidation by the present petitioner, in which an interim order was passed staying the operation of the order dated 14.05.2012, with further direction to the parties not to alienate the land in the mean time.

(3.) Challenging this order, respondents, herein, filed Revision No. 9 of 2012 (Ram Adhar and others Vs. Smt Nanhi Devi), which has been allowed by setting aside the order passed by the Settlement Officer, Consolidation in Appeal No. 330 of 2011-12.