SMT. MADHURI DEVI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is a writ petition under Article 226 of the Contitution of India challenging the order dated 18.02.2006 passed in proceedings under Section 9-A(2) rejecting the request of the petitioners for staying the Consolidation proceedings on the ground that a suit for cancellation of the sale deed dated 12.10.2004 was pending before the Civil Court. The revisional order dated 16.03.2011 passed by the Deputy Director of Consolidation affirming the order of the Consolidation Officer has also been challenged.

(3.) This Court while entertaining the writ petition had passed an interim order relying upon a judgment of a Single Judge Bench of this Court rendered in the case of Smt. Long Shri Devi v. Rajendra Singh and Others. reported in 1978 RD 133, thereby staying the consolidation proceedings under Section 9-A (2) pending before the Consolidation Officer, consequently, the consolidation proceedings are held up.