RAJENDRA PRATAP SAGAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Sri Bhupendra Kumar Tripathi, learned counsel for the Gaon Sabha/respondent no.7 and the learned Standing Counsel representing respondent nos. 1 to 6.

(2.) Petitioners have invoked the extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India challenging the order dtd. 21/11/2019 passed by the Consolidation Officer in Case No. 593 (State of U.P. Vs. Shyam Lal and others) and three separate orders dtd. 26/11/2019 passed in case No. 628 (State of U.P. Vs. Shyam Lal and others), 660 (State of U.P. Vs. Shyam Lal and others) and 630 (State of U.P. Vs. Shyam Lal and others) respectively.

(3.) Grievance of the petitioners is that the Consolidation Officer has passed the impugned orders without issuing any notice to the recorded tenure holders and without affording them opportunity of hearing.