ATIQ AHMAD Vs. DEPUTY DIRECTOR CONSOLIDATION PRAYAGRAJ

JUDGEMENT

(1.) Heard Sri Devesh Kumar Verma, learned counsel for petitioners, Sri R.C. Singh, learned Senior Counsel assisted by Sri Kunal Shah, learned counsel for the respondents.

(2.) This is the second round of litigation.

(3.) First found of litigation commenced in the year 2006 when present petitioners approached this Court by way of fling Writ-B No. 45740 of 2006 challenging the orders passed under Sec. 9-A (2) of Uttar Pradesh Consolidation of Holdings Act, 1953 hereinafter called the "Act, 1953."