ASHOK KUMAR Vs. D. D. C.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant Amendment Application has been filed on 13/12/2023 by which prayer has been made to allow the amendment in the prayer clause of the writ petition for quashing the orders dtd. 2/2/2000 and 26/8/2001 passed by the Consolidation Officer as well as the Assistant Consolidation Officer under Sec. 12 of U.P.C.H. Act.

(3.) Considering the argument advanced by the learned counsel for the parties, no case is made out for Amendment by which prayer has been made for quashing the order dtd. 2/2/2000 and 26/8/2001 passed by Consolidation Officer/Assistant Consolidation Officer under Sec. 12 of U.P.C.H. Act, although the instant writ petition arises out of reference proceeding.