LALLU SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Supplementary-affidavit filed by the learned counsel for the petitioner is taken on record. Office is directed to proceed accordingly.

(2.) Heard learned counsel for the petitioner, learned counsel for the respondent No. 2 and learned standing counsel for the State respondents.

(3.) Aggrieved with the order dtd. 28/5/2024 passed by the Deputy Director of Consolidation (in brevity 'DDC') in a revision arising out of proceedings under Sec. 21 (1) of U.P. Consolidation of Holdings Act, 1953 (in brevity 'UPCH Act'), the petitioner has filed the instant writ petition.