CHANDRA PAL Vs. D D C

JUDGEMENT

(1.) HEARD Shri D.S.P. Singh, learned Counsel for the petitioner and Shri Kripa Shankar, who has filed caveat on behalf of respondent No. 2. The petitioner has filed the instant writ petition challenging the orders dated 3.7.2014, 12.3.2014 and 24.8.2013 passed by the opposite party Nos. 1,2 and 3 respectively.

(2.) BRIEFLY stated, the facts are that the dispute relates to khata No. 319 which was recorded in the names of Ram Aautar son of Shiv Charan and Ram Kripal and Ram Khelawan sons of Darshan in the basic year.

(3.) THE Consolidation officer on 3.5.2011 allowed the objection and directed the name of Ram Khelawan and others be expunged. The consequential appeal was dismissed by the Settlement Officer, Consolidation on 3.8.2011. Ram Khelawan and others filed a Revision being Revision No. 57/114 which was allowed on 8.5.2012, the order passed by the Consolidation Officer and Settlement Officer, Consolidation was set aside and the matter was remanded back to the Consolidation Officer for fresh decision.