VIJAY PAL SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) In view of the peculiar facts and circumstances of the present case and order proposed to be passed herein under, this Court proceeds to decide the instant writ petition at admission stage with the consent of learned counsel for the petitioner and learned Standing Counsel for the State respondents without calling for their respective affidavits.

(3.) Petitioner is aggrieved with the ex parte order dtd. 1/8/2023 passed by Consolidation Officer (respondent No. 5) behind his back sans opportunity of hearing accorded to him, consequently, he has been deprived of from his valuable right, title, interest and possession over the land in question.