RESHMA BI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned standing counsel for the State respondents, learned counsel for the private respondent no.5 and perused the record.

(2.) In view of the peculiar facts and circumstances of the present case, and order proposed to be passed hereinunder, this Court proceeds to decide the present matter finally at admission stage itself without calling for the respective affidavits of the parties, with the consent of the learned counsel for the parties present.

(3.) Petitioner is aggrieved with the reference order dtd. 29/9/2023 passed by the Deputy Director of Consolidation (in brevity 'DDC') in Case No.0170 of 2023 under Sec. 48 (3) of U.P. Consolidation of Holdings Act, 1953 (in brevity 'UPCH Act'), by which chak no.273 belongs to the petitioner has been disturbed.