JAY PRAKASH Vs. DY DIRECTOR OF CONSOLIDATION MEERUT

JUDGEMENT

(1.) This application has been filed by Sri R.K. Singh, learned counsel for respondent no. 4 praying that the writ petition be dismissed as abated as village Ekari, Pargana and Tehsil Sardhana, District Meerut where in the land in dispute in the instant writ petition is situate, is no longer under consolidation operations as these operations have been cancelled by a notification dated 31.3.2010 under section 6(1) of UP Consolidation of Holdings Act (For short 'the Act'). By this notification, the earlier notification issued under section 4 of the Act has been cancelled.

(2.) This writ petition is directed against orders whereby an application filed by the petitioner for summoning certain documents has been rejected by the appellate authority and such order has been affirmed in revision by the Deputy Director of Consolidation, Meerut holding the revision to be not maintainable, being directed against an interlocutory order.

(3.) It is admitted between the parties that the appeal arising out of proceedings under section 9-A(2) of the Act is pending consideration before the Settlement Officer of Consolidation, Meerut and the application for summoning the documents was filed in this appeal.