RAJMAN Vs. D.D.C.

JUDGEMENT

(1.) This case is arising out of consolidation proceedings. The Revisional Authority has upset the concurrent findings arrived by the two lower authorities namely Consolidation Officer and the Appellate Authority.

(2.) This Court has dealt with the powers of the Revisional Authority as then it was in the case of Motilal v. DDC and others, 2023:AHC:197946. For reference the same is reproduced hereinafter:-

(3.) Learned counsel for the petitioner submits that the Consolidation Officer has accepted the case of petitioner and entries of basic year was recorded and entry of Class 9 was expunged. The relevant part thereof is mentioned hereinafter :