GYANA Vs. DY DIRECTOR OF CONSOLIDATION SAHARANPUR

JUDGEMENT

(1.) HEARD Sri Rakesh Singh for the petitioner.

(2.) THE writ petition has been filed for against the order of the Consolidation Officer dated 17.6.2013, Settlement Officer, Consolidation dated 7.2.2014 and Deputy Director of Consolidation dated 18.9.2014. By order dated 17.6.2013 the application of the petitioner for impleadment in the proceeding under Section 9 -B of U.P. Consolidation of Holdings Act, 1953(hereinafter referred to as "the Act") has been rejected.

(3.) IN the proceeding under Section 9 -B of the Act has been started on the application of Amir Ahmad, who wants that land reserved for cremation ground be changed as land reserved for graveyard, the petitioner wants to be impleaded. However, by the impugned orders his impleadment has been rejected on the ground that District Government Counsel is contesting on behalf of Gaon Sabha and the petitioner is neither necessary nor proper party. Hence this writ petition has been filed.