DEV BUX SINGH Vs. DEPUTY DIRECTOR CONSOLIDATION FAIZABAD

JUDGEMENT

(1.) Sri Madan Chandra Dubey, the Deputy Director of Consolidation, District Faizabad has appeared in person. Supplementary affidavit filed on his behalf is taken on record.

(2.) The officer has stated that he suspected some fraud and as such he admitted the appeal and stayed the operation of the order dated 2.4.2012 passed by the Consolidation Officer. This fact is not borne out from the order under challenge. However, the apology tendered by the officer is accepted. The officer is let off with a warning to be very careful in future.

(3.) Heard Sri Onkar Pandey, learned counsel for the petitioner, the learned Standing Counsel representing the State-respondents and Sri Badrish Tripathi, learned counsel appearing on behalf of respondent no. 2. In view of the order proposed to be passed, notice to respondent nos. 3 and 4 is dispensed with. With the consent of the counsels present the matter has been heard and is being disposed of at the admission stage itself.