KEDAR NATH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Shri Anil Kumar Shukla, learned counsel for the petitioners and Shri Hemant Kumar Pandey, learned Standing Counsel for State-respondents.

(2.) By means of the instant petition, the petitioner has challenged the order dtd. 29/1/2024 (Annexure No. 1 to the petition) passed by opposite party No. 1/Deputy Director of Consolidation, Bahraich (in short "DDC"), in the Revision No. 0044 of 2024 (Jokhi Ram v. Vinod Kumar and others), in the proceedings instituted under Sec. 48(1) of U.P. Consolidations of Holdings Act, 1953 (in short "Act of 1953").

(3.) Assailing the impugned order dtd. 29/1/2024, learned counsel appearing for the petitioner stated that the impugned order 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 the Act of 1953.