LAWS(ALL)-2023-1-178

RANA SINGH Vs. SETTLEMENT OFFICER CONSOLIDATON

Decided On January 04, 2023
RANA SINGH Appellant
V/S
Settlement Officer Consolidaton Respondents

JUDGEMENT

(1.) Heard Sri Kailash Nath Singh, learned counsel for the petitioner; leaned Standing Counsel appearing on behalf of Staterespondents and perused the material on record.

(2.) This writ petition has been filed praying for quashing the impugned orders dtd. 12/9/2014 and 15/10/2014 passed by Settlement Officer of Consolidation, Jaunpur, whereby the cases have been transferred by Settlement Officer of Consolidation from concerned Consolidation Officer from his circle to other circle in violation of Sec. 42(2) of U.P. Consolidation of Holdings Act, 1953, (hereafter referred to as "U.P.C.H. Act") and Rule 65 of U.P. Consolidation of Holdings Rules, 1954, (hereafter referred to as "U.P.C.H. Rules")

(3.) Learned counsel for the petitioners has submitted that by the impugned order dtd. 12/9/2014, Settlement Officer of Consolidation, Jaunpur, (S.O.C.) has transferred the objections/cases pending under Sec. 20 of U.P.C.H. Act of Village Virbhanpur, Pargana Rari, Tehsil Sadar, District Jaunpur from Consolidation Officer, Badlapur to Consolidation Officer, Sadar. By the impugned order dtd. 15/10/2014, the objections/cases under Sec. 9A (2) of U.P.C.H. Act belonging to Village Virbhanpur, Paragana Rari, Tehsil Sadar, District Jaunpur have been transferred from Consolidation Officer, Badlapur to Consolidation Officer, Ramnagar, Bhadsara (Ist) by the S.O.C.