RAM BARAN Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri G. C. Sinha, learned counsel for petitioner as well as learned Standing Counsel on behalf of State-respondents.

(2.) By means of present writ petition, the petitioner has challenged the orders dtd. 16/3/2002 and 31/8/2002 passed by Dy. Director of Consolidation as well as Consolidation Officer.

(3.) The dispute in the present case is with regard to chak marg proposed at Gata No. 530 situated at Village - Thoura, Pargana and Tahsil - Amethi, District Sultanpur.