MANBIR BAHADUR Vs. DEPUTY DIRECTOR OF CONSOLIDATION, BAREILLY

JUDGEMENT

(1.) Heard Shri Ram Das Yadav, learned counsel for the petitioner and Shri K.N. Rai holding brief of Shri Pradeep Singh, who has filed a caveat on behalf of the respondent Nos. 4 and 5, who alone are interested parties in this writ petition.

(2.) Respondent No. 6, in my considered opinion, is not a necessary party, nor a proper party in this writ petition, which pertains to implementation of an order dated 08.02000, passed by the Settlement Officer Consolidation, in an Appeal No.828, under Sec. 21(2) of the U.P. Consolidation of Holdings Act, Manbir Bahadur Vs. Gaon Sabha and others.

(3.) It appears that the petitioner, filed an application for implementation of the order, passed by the Settlement Officer Consolidation aforementioned, by means of an application, under Rule 109-A of the U.P. Consolidation of Holding Rules. This order is stated to have become final as it was not challenged, thereafter.