RAMCHANDRA Vs. DEPUTY DIRECTOR OF CONSOLIDATION, UNNAO

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State/opposite party Nos. 1, 2 and 3 and perused the record.

(2.) By means of this petition, the petitioner has sought the following main relief:-

(3.) Assailing the impugned orders, learned counsel appearing for the petitioner stated that the impugned orders are liable to be interfered with by this Court, as the same have been passed without considering the genuine grievance of the petitioner as also that the same are against the principles embodied under Sec. 19 of U.P. Consolidation of Holdings Act, 1953 (in short "Act of 1953").