VANSHILAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. Ram Kishore Pandey, learned counsel for the petitioners and Mr. Ashutosh Kumar Rai, learned Addl.C.S.C. for the state-respondents.

(2.) Brief facts of the case are that Village Bakta Bujurg, Mauja Kaudar, Tahsil Karvi, District Chitrakoot was notified under Sec. 4(2) of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the "U.P. C.H. Act") vide gazette notification dtd. 28/12/2013. Petitioners along with other villagers of the village in question filed a representation on 10/12/2024 before the District Magistrate as well as Deputy District Magistrate with the prayer that consolidation operation should not take place in the village in question. Petitioners along with other have filed a re-minder dtd. 31/12/2024 for closure of the consolidation operation in the village in question. On 31/12/2024, the District Magistrate/District Deputy Director of Consolidation sent a letter to the Consolidation Commissioner for notifying the village under Sec. 6(1) of the U.P. C.H. Act. Petitioners further represented the matter before the Chief Minister of the State for issuance of notification under Sec. 6(1) of the U.P. C.H. Act but no action has been taken by the authorities. Hence, this writ petition for the following reliefs :

(3.) This Court on 3/7/2025, had passed the following order :