PURSHOTTAM Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Rejoinder affidavit filed on behalf of the petitioners is taken on record.

(2.) Heard Mr. Ram Kishore Pandey, learned counsel for the petitioners, Mr. Shree Prakash Giri, learned counsel for respondent Nos. 3 to 6 and learned Standing Counsel for the State respondents.

(3.) Brief facts of the case are that the revision under Sec. 48 of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as "U.P.C.H. Act") was filed by the father of petitioners on 28/5/2022 before Deputy Director of Consolidation. The aforementioned revision arises out of proceeding under Sec. 9 of U.P.C.H. Act, which was registered as Revision No. 63 of 2022. Respondent Nos. 3 to 6 were impleaded as opposite party in the aforementioned revision. During pendency of the aforementioned revision, an application dtd. 30/11/2023 for amendment of pleading made in the memo of revision was filed on behalf of the petitioners. Against the aforementioned amendment application, an objection was filed by the contesting respondents on 30/6/2024 with the prayer that amendment application cannot be allowed as proceedings are pending since 1997 and the amendment cannot be allowed at the revisional stage. Deputy Director of Consolidation vide order dtd. 27/6/2024 rejected the amendment application filed by the petitioners, hence this writ petition on behalf of the petitioners for the following reliefs :