MOHAN LAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. Hanuman Deen Verma, learned Counsel for the petitioner and Mr. Sharad Chandra Singh, learned Additional Chief Standing Counsel appearing on behalf of the State.

(2.) The petitioner filed an application seeking transfer of Revision No. 842, Mohan Lal and others v. Ashok Kumar and others, pending before the Deputy Director of Consolidation, Basti to the District Deputy Director of Consolidation or any other Deputy Director of Consolidation competent to decide.

(3.) The case of the petitioner is that he instituted the revision aggrieved by the order dtd. 23/1/2024 passed by the Settlement Officer of Consolidation in Appeal No. 484/534 by which condonation of delay in preferring the appeal to the extent of forty years was granted and the appeal registered.