NAND KISHORE Vs. DEPUTY DIRECTOR OF CONSOLIDATION SULTANPUR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Hemant Kumar Pandey, learned Standing Counsel for the State-respondents and Sri Pankaj Gupta, learned counsel for the Gram Sabha.

(2.) The present writ petition has been preferred for quashing of the appellate order dtd. 1/11/2019 passed by the respondent No. 2-Settlement Officer, Consolidation, Sultanpur and the impugned revisional order dtd. 6/12/2023 passed by the respondent No. 1 i.e. Deputy Director Consolidation, Sultanpur.

(3.) Learned counsel for the petitioner has submitted that the petitioner was granted patta of the land of Gata Nos. 384, 386 and 387 Minzumla by the Land Management Committee on 30/6/1963 as the grandfather of the petitioner late Harpal was in possession of the said land as grove and over the said land, thirty three trees were standing, which were planted by them and since then the petitioner is in the possession.