SANT LAL Vs. DEPUTY DIRECTOR OF CONSOLIDATION ALLAHABAD

JUDGEMENT

(1.) Sri Dan Bahadur Yadav, has filed his appearance on behalf of respondent nos. 3 and 4 in court today. The same is taken on record.

(2.) Heard Sri SP Singh, learned counsel for the petitioner and Sri Dan Bahadur Yadav for the contesting respondents.

(3.) This writ petition arises out of proceedings under section 42-A of the UP Consolidation of Holdings Act, 1953 (the Act) and has been filed challenging the orders dated 27.6.2014 and 14.5.2008 passed by the Deputy Director of Consolidation, Allahabad (Respondent no. 1) and the Consolidation Officer, Allahabad (Respondent no. 2) respectively.?