TRIVENI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard

(2.) This petition has been filed seeking following relief:-

(3.) Assailing the impugned orders dtd. 11/6/2024, 20/12/2023 as well as 12/7/2022, 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").