RAM VILAS Vs. DEPUTY DIRECTOR OF CONSOLIDATION, HARDOI

JUDGEMENT

(1.) THIS writ petition has been filed challenging the orders dated 24.12.2013 and 18.11.2010 passed by the Deputy Director of Consolidation, Hardoi and the Settlement Officer, Consolidation, Hardoi respectively, affirming an order expunging the name of the petitioner from the land in dispute.

(2.) THE two Courts have recorded a categorical finding that the entry under class 3 in favour of the petitioner is liable to be expunged on the expiry of the period of the asami patta.

(3.) UNDER the circumstances, it is thought fit that an opportunity of hearing be provided to the petitioner to have say in the matter. In view of the above, it is directed that the petitioner shall appear before the Deputy Director of Consolidation on 5th March, 2014 along with a certified copy of this order. On the date fixed, the petitioner shall file a detailed objection annexing thereto any evidence that he may choose to rely upon, in support of this case.