RAKESH KUMAR Vs. D D C, SULTANPUR

JUDGEMENT

(1.) HEARD Sri Ram Kushal Tiwari, counsel for the petitioner.

(2.) THE writ petition has been filed against the order of the Deputy Director of Consolidation dated 26.6.2013 and the Settlement Officer, Consolidation dated 31.1.2013 by which the order of the Consolidation Officer has been set aside.

(3.) THE counsel for the petitioner submits that the construction of the petitioner is lying over the land in dispute since long before the date of vesting as such the land in dispute was vested in the petitioner under Section 9 of U.P. Act No.1 1951. His construction as well as possession was found on the spot during partal by the consolidation authorities as such the name of the petitioner has rightly been directed to be entered over the land in dispute and the Settlement Officer, Consolidation has allowed appeal without giving any opportunity of hearing to the petitioner. The petitioner filed the revision but the revision has been dismissed.