AMAR BAHADUR SINGH Vs. DEPUTY DIRECTOR CONSOLIDATION , SULTANPUR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, Dr. Krishna Singh, learned State Counsel and Sri Anil Kumar Mishra, learned Counsel for opposite party No. 4.

(2.) The present petition has been filed for the following main relief:-

(3.) By means of the present petition, the petitioner has assailed the order dtd. 24/3/2023 passed by opposite party No. 1-Deputy Director of Consolidation, Sultanpur, in Revision No. 1495 (Amar Bahadur and others v. Ram Samhar and others), preferred under Sec. 48 of U.P. Consolation and Holdings Act, 1953 (in short "Act of 1953").