JYOTI JAISAWAL Vs. ADDITIONAL DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Instant writ petition is arising out of proceeding under Rule 109A ofU.P. Consolidation of Holdings Rules. Petitioner, by way of instant writ petition, has invoked the extraordinary jurisdiction of this Court under Article226 of the Constitution of India, assailing the orders passed by all the three Consolidation Courts in application under Rule 109A of U.P. Consolidation of Holdings Rules (in brevity C.H. Rules) filed on behalf of contesting respondent. She has also challenged the consequential orders dtd. 14/9/2022 and 5/11/2022 passed by Consolidation Officer.

(3.) Grievance of the petitioner is that Consolidation Authorities have illegally allowed the application under Rule 109A of C.H. Rules filed on behalf of the contesting respondent, despite the fact that against the order dtd. 25/6/2001, which has been sought to be implemented, revisions were pending before the Deputy Director of Consolidation, therefore, Consolidation Authorities have got no jurisdiction to entertain the application under Rule 109A of C.H. Rules and pass any order.