PRAHALAD Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Supplementary affidavit filed by the petitioner is taken on record.

(2.) Heard learned counsel for the parties and with their consent this Court proceeds to decide this matter finally at admission stage.

(3.) The petitioner has invoked the extraordinary jurisdiction of this Court by way of filing instant writ petition under Article 226 of the Constitution of India assailing the order dtd. 30/9/2022 passed by the Deputy Director of Consolidation.