JAGDISH Vs. DEPUTY DIRECTOR OF CONSOLIDATION, BARABANKI

JUDGEMENT

(1.) Heard Sri Virendra Mishra, learned counsel for the petitioner, Sri Hemant Kumar Pandey, learned State counsel appearing for the respondent Nos. 1 and 2 and Sri Ashok Kumar Verma, learned counsel for the contesting opposite party Nos. 3 to 6.

(2.) By means of this petition, the petitioner has sought the following main relief(s):

(3.) Assailing the impugned orders dtd. 10/10/2024 and 9/3/2007, 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"). It is also stated that to Visheshwar, real brother of the petitioner and predecessor in interest of the contesting opposite parties, the chak was provided as per his choice on Gata No. 1043 and accordingly his claim to provide chak over Gata No. 1109 was unsustainable and ought not to have been allowed.