RAJENDRA KUMAR UPADHYA Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Govind Kirshna, learned counsel for the petitioner and Sri Arvind Kumar, who appears for contesting respondent no. 2.

(2.) . This writ petition arises out of an objection under section 9B of UP Consolidation of Holdings Act, 1953 (for short ''the Act') and is directed against the order of remand dated 27.3.2001 passed by the Deputy Director of Consolidation, Azamgarh (Respondent no. 1) in Revision No. 903, a copy whereof has been fixed as Annexure-6 to the writ petition.

(3.) The bone of contention between the parties in this writ petition is plot no. 152 which is valuable roadside land and is the original holding of the petitioner.