AMIT KUMAR Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this petition, the petitioners have sought the following main relief:-

(3.) While assailing the impugned order, learned counsel appearing for the petitioners stated that the impugned order is liable to be interfered with by this Court, as the same has been passed without considering the genuine grievance of the petitioners as also that the same is against the principles embodied under Sec. 19 of U.P. Consolidation of Holdings Act, 1953 (in short "Act of 1953").