SHIV SHANKAR SHARMA Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Shri Jitendra Prakash Mishra, learned counsel for the petitioner and Shri Hemant Kumar Pandey, learned Standing Counsel for State-respondents.

(2.) By means of the instant petition, the petitioner has challenged the order dtd. 28/3/2023 (Annexure No. 1 to the petition) passed by opposite party No. 1/Deputy Director Of Consolidation/Additional District Officer, (F/R), Lakhimpur Kheri in the Revision No. 551/202254104300000471 (Vednath Sharma v. Mohanlal Sharma and another) and order dtd. 2/9/2021 (Annexure No. 2 to the petition) passed by opposite party No. 1 in Revision No. 551/ 2021 (Vednath Sharma v. Mohanlal Sharma and another), instituted under Sec. 48(1) of U.P. Consolidations of Holdings Act, 1953 (in short "Act, 1953")

(3.) Admittedly, the chak provided to the petitioner is on his mool gata i.e. Gata No. 343 situated at Village-Tusaura, Pargana - Paila, Tehsil and District - Lakhimpur Kheri.