KSHATRAPAL Vs. DEPUTY DIRECTOR OF CONSOLIDATION, LAKHIMPUR KHERI

JUDGEMENT

(1.) Personal affidavit filed today by Deputy Director of Consolidation, Lakhimpur Kheri is taken on record.

(2.) Heard Shubhendu Shukla, Advocate holding brief of Shri Shishir Chandra, learned counsel for the petitioner, Shri Yogeshwar Sharan Srivastava, learned counsel for private opposite party No. 2, Shri Hemant Kumar Pandey, learned State Counsel and perused the material brought on record.

(3.) By means of the present petition, the petitioners have impeached the order dtd. 31/1/2025 passed by Deputy Director of Consolidation/ Additional District Magistrate (Finance and Revenue), Lakhimpur Kheri (in short 'D.D.C.') in Revision registered as Case No. 0068 of 2025, Computerized Case No. 202554104300000068, preferred under Sec. 48(1) of U.P. Consolidation of Holdings Act, 1953 (in short 'Act of 1953') (Sarju Prasad v. Kshatrapal). The operative portion of the impugned order reads as under :