MUNESHWARI Vs. D.D.C.

JUDGEMENT

(1.) Heard Sri I.N. Singh, learned counsel for petitioner, Sri Pradeep Kumar Rai, learned counsel for contesting respondent and learned Standing Counsel for State.

(2.) The facts in brief of present case are as follows :-

(3.) Learned counsel for petitioner submits that respondent was not an aggrieved or interested party to proceedings under Sec. 9-A(2) of U.P. Consolidation of Holdings Act, therefore, he had no locus to file an appeal or revision petition and in this regard. He placed reliance on a judgment passed by Co-ordinate Bench in the case of Ram Sakal and others v. Sheo Pal and others, 2019 6 ADJ 103 = 2019 (145) RD 225 and relevant paragraph Nos. 26 and 27 thereof are mentioned hereinafter :