SHAUKIN KHAN Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Gibran Akhtar Khan, along with Mohd. Samar Ansari, learned counsel appearing on behalf of the petitioners and Sri Hemant Kumar Pandey, learned State Counsel.

(2.) By means of the present petition, the petitioners have assailed the order dtd. 10/8/2023 passed by the respondent No. 1/Deputy Director Consolidation, District-Lakhimpur Kheri (in short "D.D.C.") in Reference No. 65/202254104300000358 (State v. Navisan Begum and others) instituted under Sec. 48 (3) of U. P. Consolidation of Holdings Act, 1953 (in short "Act of 1953"), annexed as Annexure No. 1 to this petition.

(3.) The impugned order dtd. 10/8/2023 passed in exercise of power under Sec. 48(3) of the Act of 1953 has been challenged broadly on the ground that D.D.C. has no power to review its order(s) on merits.