ANIL KUMAR SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri V.K. Singh, learned Senior Counsel assisted by Sri Amit Kumar Verma, learned counsel for petitioners, Sri Rajesh Kumar Tiwari, learned Additional Chief Standing Counsel for the State and Sri Bhupendra Kumar Tripathi, learned counsel for respondent No. 5-Gram Sabha.

(2.) With the consent of learned counsel for the petitioners and learned Standing Counsel for the State as well as Gram Sabha, the instant writ-petition is being heard and disposed of finally without inviting counter-affidavit.

(3.) Brief facts of the case are that in the proceeding under Sec. 9-A(2) of the U.P. Consolidation of Holdings Act, 1953 hereinafter referred to as U.P.C.H. Act, entry of the petitioners has been expunged without notice and opportunity of hearing to the petitioners. A time barred appeal filed on behalf of the petitioners have been dismissed on the ground of limitation. Revision filed by the petitioner has been dismissed by the Deputy Director of Consolidation. Hence, this writ petition for the following reliefs :