NAND KISHOR Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Shri Jai Prakash Yadav, learned counsel for the petitioners and the learned Standing Counsel for the State Respondents.

(2.) The record indicates that by means of order dtd. 15/9/2025, this matter has been nominated to this Court by the orders of the Hon'ble the Chief Justice.

(3.) Under challenge is the order dtd. 27/6/2016 which was thereafter corrected on 11/7/2016 passed by the Deputy Director of Consolidation in Revision No. 508 preferred by the peti-tioner which was dismissed, as a consequence, the order passed by the Settlement Officer of Consolidation in appeal dtd. 11/3/2015 was affirmed, rejecting the claim of the petition relating to adverse possession.