SURSATI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Anil Kumar Mauray, learned counsel for the private respondents and Sri Hemant Kumar Pandey, learned Additional Chief Standing Counsel and perused the record.

(2.) The present writ petition has been filed for quashing of the impugned order dtd. 16/7/1977 passed by the Consolidation Officer and the Revisional order dtd. 29/9/1981 passed by the Deputy Director of Consolidation.

(3.) Learned counsel for the petitioner has submitted that the name of the petitioner was entered in the Khasra from 1367 fasli to 1375 fasli i.e. from the year 1960 to 1968 and on the basis of which the appellate order has been passed in favour of the petitioner.