REGENT COMPUTRONICS PVT. LTD.

Vinay Kumar Khandelwal Appellant

V/S

Consolidation Officer-Ii, Respondents

Referred Judgements :-

DIRECTOR GENERAL OF POLICE VS. MRITYUNJOY SARKAR [REFERRED TO]
ASHOK VS. UNION OF INDIA [REFERRED TO]
SAHI RAM VS. AVTAR SINGH [REFERRED TO]
ALL INDIA SC AND ST EMPLOYEES ASSN VS. A ARTHUR JEEN [REFERRED TO]
GROSONS PHARMACEUTICALS PRIVATE LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
HAJI ABDUL SHAKOOR AND COMPANY VS. UNION OF INDIA [REFERRED TO]
CANARA BANK VS. DEBASIS DAS [REFERRED TO]
GODAWAT PAN MASALA PRODUCTS I P LIMITED VS. UNION OF INDIA [REFERRED TO]
MUZEEB VS. DEPUTY DIRECTOR OF CONSOLIDATION AZAMGARH [REFERRED TO]
RAM BACHAN YADAV AND ANR VS. STATE OF U P THROUGH ITS PRINCIPAL SECRETARY AND O [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel representing respondents No. 1, 2 and 5 and learned counsel for respondents No. 3 and 4.

(2.) Petitioner has invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India assailing the order dtd. 27/1/2021 passed by the Consolidation Officer in pursuance of the order dtd. 9/10/2020 passed by the Settlement Officer of Consolidation.

(3.) Precise case of the petitioner is that Consolidation Officer has passed an ex parte order dtd. 27/1/2021 sans opportunity of hearing accorded to the recorded tenure holder (petitioner).

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VINAY KUMAR KHANDELWAL Vs. CONSOLIDATION OFFICER-II,

Referred Judgements :-

JUDGEMENT

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