MOHD.JAHID Vs. DEPUTY DIRECTOR OF CONSOLIDATIO, RAEBARELI

JUDGEMENT

(1.) Heard Shri R.S. Pandey, learned Senior Advocate assisted by Shri Ankit Pandey for the petitioner, learned Standing Counsel for respondent No. 1, Shri Dileep Kumar Pandey, learned counsel for respondent No. 2 and Shri Desh Deepak Singh and Ms. Aniveksha Shukla holding brief of Shri Ashish Chaturvedi for the private respondents.

(2.) By means of present writ petition, the petitioner has assailed the validity of the order dtd. 27/6/2025 passed by the Deputy Director of Consolidation, District Raebareli in exercise of power under Sec. 48 (1) of Uttar Pradesh Consolidation of Holdings Act, 1953 remanding the matter back to the trial court for decision afresh.

(3.) It has been submitted by learned counsel for the petitioner that controversy in the present case pertains to land situated at Khata No. 282 comprising plot No. 511/1.264 hectare, 2740/0.440 hectare and 298/0.277 hectare, situated at village Ataganj, Usari, Pargana and Tehsil Salon, District Raebareli.