JAFAR Vs. STATE OF UP

JUDGEMENT

(1.) Learned Counsel for Caveator-Opp. Parties states that the writ petition be heard and decided at the admission stage and he does not propose to file any counter affidavit.

(2.) Heard learned Counsel for the petitioner and learned Counsel for Caveator-Opp. Parties.

(3.) Learned Counsel for the petitioner urged that the impugned order dated 17th December, 2005, passed by the Deputy Director of Consolidation, Moradabad suffers from error of law apparent on the face of record in view of the fact that the grievance of petitioner was not considered at all by the Deputy Director of Consolidation. He further urged that contesting Opp. Parties were allotted Chaks on Plot Nos. 135, 136, 169 and 170 which are their original holdings. By the impugned order, no reasons have been assigned by the Deputy Director of Consolidation while reversing the order of subordinate consolidation Authorities. He prayed that the impugned order may be quashed.