BUDH PRAKASH TYAGI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) Instant writ petition has been filed, inter alia, for the following relief :

(3.) Petitioner is aggrieved with the inaction/omission at the part of the Consolidation Authorities who have miserably failed to give effect to the order dtd. 24/8/2015 passed by Deputy Director of Consolidation in Revision No. 17 (Annexure No. 5) in the land record, which resulted into preparation of incorrect final consolidation record.