AFSARI BEGUM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Rakesh Kumar Srivastava, Advocate alongwith Sri Bhup Chandra Singh, Advocate, learned counsel appearing for the petitioners and Sri Badrish Kumar Tripathi, Advocate alongwith Sri Hemant Kumar Pandey, Advocate, learned State counsel.

(2.) The instant petition has been preferred seeking following main relief(s):

(3.) Vide impugned order dtd. 14/2/2025, the respondent No. 2/Deputy Director of Consolidation, Sultanpur (in short "DDC") dismissed the Revision registered as Case No. 1755/2024, Computerized Case No. 202454046800001755 (Afsari Begum and others v. Rafiq and others), under Sec. 48(1) of U.P. Consolidation of Holdings Act, 1953 (in short "Act of 1953") filed by the petitioners, whereby, the order dtd. 2/1/2003 passed by the respondent No. 3/Consolidation Officer (Record Operation), Sultanpur (in short "CO") in Case No. 2688, under Sec. 42 of the Act of 1953 was challenged.