LAXMAN PRASAD Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Tauqueer Alam, learned counsel for the petitioner and Sri Hemant Kumar Pandey, learned State counsel appearing for the respondents.

(2.) By means of this petition, the petitioner has assailed the order dtd. 24/7/2023 passed by the respondent No. 1/Deputy Director of Consolidation (in short "DDC"), Unnao in Revision No.558 of 2023, Computerized Case No. 202254106900001621 (Laxman v. Rajnu and others) filed under Sec. 48(1) of U.P. Consolidation of Holdings Act, 1953 (in short "Act of 1953") and the order dtd. 18/10/2022 passed by Settlement Officer of Consolidation, Unnao (in short "SOC") in Appeal No. 419, Computerized Case No.202254106900001525 (Laxman Prasad v. Rajnu and others) filed under Sec. 21(2) Act of 1953, whereby the appeal was partly allowed and also the order dtd. 29/8/2022 passed by the Consolidation Officer Bangarmau District Unnao in Case No. 103-21/22 (Laxman Prasad and others v. State of U.P.) under Sec. 21(1) Act of 1953, by which the objection filed by the petitioner was rejected.

(3.) While assailing the impugned order(s) dtd. 29/8/2022, 18/10/2022 24/7/2023, respectively, learned counsel for the petitioner stated that the impugned orders are liable to be interfered with by this Court, as the same are in violation of principles envisaged under Sec. 19 of Act of 1953.