RAVENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has filed the instant writ petition questioning the order dtd. 9/5/2025 relying on the judgment and order of Apex Court in Shivraji & others vs. Deputy Director of Consolidation, Allahabad and others, 1997 (88) RD 562, wherein the ratio laid down is that, it is not open for the authorities to review/recall their final orders, passed in proceedings under U.P. Consolidation of Holdings Act, in exercise of their inherent powers.

(3.) I have perused the order dtd. 9/5/2025, wherein, the stand of the Gram Pradhan was that, by changing the valuation of the plots in question, they have suffered a loss of 0.520 hectares and the proceedings initiated by the erstwhile Pradhan-Sri Chaturbhuj Singh son of Sri Ram Prasad Singh, which was subsequently, withdrawn by him on 30/3/2010, could not have been done as on the said date one Smt. Neelam Kumari was the elected Pradhan. In the aforesaid conspectus of the facts, the recall application has been allowed by the impugned order.