LAWS(ALL)-2025-3-191

SOHAN LAL Vs. DEPUTY DIRECTOR OF CONSOLIDATION

Decided On March 27, 2025
SOHAN LAL Appellant
V/S
DEPUTY DIRECTOR OF CONSOLIDATION Respondents

JUDGEMENT

(1.) Heard Shri Ajay Sharma, learned counsel for the petitioner, Shri Hemant Kumar Pandey, learned Standing Counsel for the State/opposite party Nos. 1 to 3 and 6 as well as Shri Dilip Kumar Pandey, learned counsel for the Gaon Sabha/ opposite party No. 5 and perused the record.

(2.) In view of order proposed to be passed, issuance of notice to the private opposite parties is hereby dispensed with.

(3.) The instant petition has been preferred seeking following main relief (s):-