RAM SUKH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for petitioner as well as Shri Hemant Kumar Pandey, learned State Counsel.

(2.) The present writ petition has been preferred for quashing of the impugned revisional order dtd. 12/4/2024 passed by respondent No. 1, Deputy Director of Consolidation and impugned appellate order dtd. 4/3/2024 passed by respondent No. 2 i.e. Settlement Officer Consolidation, District Sultanpur.

(3.) The learned counsel for the respondent Nos. 8 and 9 has stated that it could not be necessary to file counter affidavit and the matter may be heard at this stage itself.