MAHENDRA SINGH PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ram Autar Verma, learned counsel for the petitioner and the learned standing counsel for the state-respondent.

(2.) The instant writ petition has been filed for quashing the order dtd. 31/8/2022, passed by the Consolidation Commissioner, U.P. Lucknow/respondent no.2.

(3.) Brief facts of the case are that notification under Sec. 4 of the U.P. C.H. Act has been issued in respect to village Tadaraipur, Pargana Saurikh, Tehsil Chhibramau, District Kannauj which has been annexed as Annexure No.1 to the writ petition. The petitioner earlier filed a writ petition before this Court being Writ B No.788/2022 which was disposed of by this Court vide order dtd. 5/5/2022, directing the respondent no.2/Consolidation Commissioner to decide the representation of the petitioner, within a period of 3 weeks, after affording opportunity of hearing to all the parties. In pursuance of the order of this Court dtd. 5/5/2022, the Consolidation Commissioner considered the matter and vide order dtd. 31/8/2022, rejected the representation vide a detailed order, holding that no ground exist for issuing notification under Sec. 6 of the U.P. C.H. Act. Hence, this writ petition.