LAWS(ALL)-2025-5-224

JANARDAN Vs. DEPUTY DIRECTOR OF CONSOLIDATION

Decided On May 27, 2025
JANARDAN Appellant
V/S
DEPUTY DIRECTOR OF CONSOLIDATION Respondents

JUDGEMENT

(1.) Heard Shri Sudhakar Mishra, learned counsel for the petitioners, Shri Hemant Kumar Pandey, learned Standing Counsel for the State/opposite party No. 1 and Shri Ajay Pratap Singh Vatsa, learned counsel for the respondent No. 2.

(2.) Issuance of notice to opposite party No. 3 is hereby dispensed with liberty to the opposite party No. 3 to file an appropriate recall application of this order, if aggrieved by this order. It is for the following reason (s) :

(3.) The instant petition has been preferred seeking following main relief:-