NASIMA (SMT.) Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for contesting respondent No. 3 and the learned Standing Counsel for state respondents No. 1 and 2.

(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 petitioners have shown their grievance against the remand order dtd. 13/6/2024 passed by the Deputy Director of Consolidation (in brevity 'D.D.C.') whereby original proceeding under Sec. 9A(2) of U.P.C.H. Act has been remitted before the Consolidation Officer, Saharanpur to decide the right, title and interest of the parties de novo over the property in question.