RAM KRIPAL Vs. DEPUTY DIRECTOR OF CONSOLIDATION,SULTANPUR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondent State.

(2.) In pursuance to the order dtd. 19/12/2024, the petitioner has filed a supplementary affidavit, which is taken on record.

(3.) Under challenge is the order dtd. 29/9/2024 passed by D.D.C., Sultanpur whereby the revision preferred by the petitioner was dismissed on the ground that the contention of the petitioner as alleged by him was that he has a house on plot No. 3436/6 but he could not establish it either by documentary or oral evidence.