FAUJDAR Vs. ADDL. COMMISSIONER CONSOLIDATION

JUDGEMENT

(1.) Heard.

(2.) By means of present petition, the petitioner has challenged the order dtd. 27/12/2022 passed by the Additional Commissioner Consolidation, U.P. Lucknow in the proceedings initiated under Rule 65(2) of U.P. Consolidation of Holdings Rules, 1954 (in short "Rules of 1954"), which was registered as Transfer Application No. 11A/452 of 2022 (R. Review).

(3.) The order impugned has been assailed only one ground that the Additional Commissioner Consolidation U.P. Lucknow has passed the order dtd. 27/12/2022, who has no power to review its earlier order as there is no provision under the Statute namely U.P. Consolidation of Holdings Act under which, any authority can review its earlier final order.