SUNIL KUMAR Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Anoop Srivatava, learned counsel for petitioners as well as learned Standing Counsel for the State-respondent No. 1 and Sri Manoj Kr. Gupta, Advocate who has filed his Vakalatnama on behalf of respondent No. 2 which is taken on record.

(2.) The grievance raised by the petitioners is with regard to the impugned order dtd. 6/9/2025 passed by Dy. Director Consolidation wherein the revision preferred at the behest of private respondents was dismissed and even the order of Settlement Officer Consolidation dtd. 27/11/2024 was upheld but still the Dy. Director Consolidation proceeded to set aside the order dtd. 26/12/2023 passed by the Consolidator.

(3.) It has been submitted that despite the lis having been decided in favour of the petitioners and merely on account of setting aside of the order dtd. 26/12/2023, the private respondents are trying to illegally take possession of the disputed property.