DAYARAM Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Shri Alok Kumar Srivastava, learned counsel for the petitioner, Shri Hemant Kumar Pandey, learned State counsel appearing for the State-opposite party Nos. 1 to 3, Shri Dilip Kumar Pandey, learned counsel for opposite party No. 8 and perused the material available on record.

(2.) By means of this petition, the petitioner has sought the following main relief(s) :

(3.) Assailing the impugned orders dtd. 28/3/2024 and 28/3/2025, learned counsel appearing for the petitioner stated that the impugned orders are liable to be interfered with by this Court, as the same have been passed without considering the genuine grievance of the petitioner as also that the same are against the principles embodied under Sec. 19 of U.P. Consolidation of Holdings Act, 1953 (in short "Act of 1953"). It would be apt to indicate that as per para 5 of the present petition Gata No. 377/0.138 hect. and Gata No.485/0.110 hect. situated at Village- Kandoura, Pargana and Tehsil- Sadar, District-Raebareli are 'Original/Mool Gatas' of the petitioner.