CHHOTEE Vs. D. D. C.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing counsel and perused the record on board.

(2.) Vide order dtd. 15/9/2023 passed by this Court, notices upon the private respondents are deemed to be sufficient. However, no one has appeared on behalf of private respondents, therefore, the instant writ petition is being decided ex parte against them.

(3.) Petitioner is aggrieved with the remand order dtd. 20/10/1996 passed by the Deputy Director of Consolidation in Revision No. 672 (Chunnu v. Smt. Tirri and others) and Revision No. 673 (Smt. Tirri v. Chunnu and others).