MAHIPAL Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Yogendra Mishra, learned counsel for the petitioner as well as Dr. Krishna Singh, learned Additional Chief Standing Counsel for respondent Nos. 1 to 3 and Sri Dilip Kumar Pandey, learned counsel appearing for respondent No. 5.

(2.) In the light of proposed order notice to private respondents is dispensed with.

(3.) It has been submitted by learned counsel for the petitioner that during consolidation operations, the private respondents were allotted chak on the original holdings of the petitioner situated at Gata Nos. 71/2, 72, 74/1, 75 and 110, total area 0.424 hectares.