VIJAY KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Vishal Khandelwal, learned counsel for the petitioners, learned Standing Counsel for the State and Shri Vijay Kumar Dixit, learned counsel for private respondents.

(2.) Affidavits have been exchanged in this matter and, therefore, the petition is being decided finally.

(3.) The prayer made in this petition is to set aside the order dtd. 1/3/2021 passed by the Commissioner and order dtd. 12/3/2020 passed by Sub Divisional Officer, whereby prayer for consolidation of suit No. 3016 of 2017 (Computerized Case No. T2017071954013016 and Suit No. 03230 of 2019 (Computerized Case No. T201907190103230) has been denied by the Sub Divisional Officer and also by the Revisional Court.