BHAGWATI PRASAD YADAV Vs. D. D. C. GONDA

JUDGEMENT

(1.) Heard. Considering the contents of the affidavit filed in support of application, under consideration, this Court is of the view that the same is liable to be allowed. Accordingly, the application is allowed. Learned counsel for the petitioner(s) is permitted to carry out the necessary substitution, as prayed for, during course of the day. Order On Petition(s)

(2.) The issues involved in both the petition(s) are same as also the same orders passed by the authorities under U.P. Consolidation of Holdings Act, 1953 (in short "Act of 1953") have been challenged in both the petition(s), as such, both the petitions were clubbed together and are being decided by this common order.

(3.) In the petition(s), petitioner(s) have challenged the order dtd. 3/9/2019 passed by the respondent No. 1-Deputy Director of Consolidation, Gonda (in short "D.D.C.") and the order dtd. 29/9/2011 passed by the respondent Nos. 2-Settlement Officer of Consolidation, Gonda (in short "S.O.C.") and the order dtd. 29/6/2010 passed by the respondent No. 3-Consolidation Officer, Gonda (in short "C.O.").