BHOORA SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for State-respondents as well as learned counsel for Gaon Sabha.

(2.) In view of the peculiar facts and circumstances of the present case and the order proposed to be passed hereunder, this Court proceeds to decide the instant writ petition finally, with the consent of learned counsel for the parties who are present in the Court, without calling for their respective affidavits.

(3.) The petitioner is aggrieved with the order dtd. 31/5/2024 passed by the Deputy Director of Consolidation (in brevity 'D.D.C.') whereby revision filed on behalf of the petitioner, arising out of proceeding under Sec. 9-B of the U.P. Consolidation of Holdings Act (in brevity 'U.P.C.H. Act'), has been dismissed on the ground of maintainability.