YASHVEER SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Shri R.C. Singh, learned Senior Counsel assisted by Mr. Pushkar Mehrotra, learned counsel for the petitioners, Shri Brijesh Shukla, learned counsel who has applied for impleadment on behalf of Shri Vikram Jeet Rana, Shri Tejaswi Mishra, learned counsel who has filed intervention application on behalf of U.P. State Bridge Corporation Ltd. and learned Standing Counsel for the State respondents.

(2.) Brief facts of the case are that Village Siraura Salempur, Post Bhoopkheri Pargana Loni District Ghaziabad was brought under consolidation operation by way of notification issued on 24/5/1987 under Sec. 4 of U.P. Consolidation of Holdings Act, 1953 hereinafter referred to as U.P.C.H. Act. The publication under Sec. 9 of U.P.C.H. Act was made on 30/7/1988, publication under Sec. 20 of U.P.C.H. Act was made in the year 1999, publication under Sec. 23 of U.P.C.H. Act was made on 15/5/2000, publication under Sec. 24 of U.P.C.H. Act was made on 22/11/2000 accordingly the delivery of possession was affected in the Village in question. On 30/12/1999, a representation was filed on behalf of certain villagers of the Village with the prayer that enquiry be conducted regarding the irregularities committed by the consolidation authorities during consolidation operation. Hence this writ petition for the following reliefs:-

(3.) This Court entertained the matter on 16/1/2001 and stayed the operation of the order dtd. 23/12/1995 and 20/2/1999 till 31/3/2001.