ABDUL AZIZ Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Supplementary affidavit filed today, is taken on record.

(2.) This writ petition has been filed for quashing the order dated 16.8.2018 passed by the Deputy Director of Consolidation, Siddharth Nagar, whereby interim protection was granted to the respondents and the effect and operation of the order dated 7.7.2018 passed by the Settlement Officer Consolidation was stayed.

(3.) The record reveals that objection was filed by the petitioner under Sec. 9A (2) of the U.P.C.H. Act for expunging the forged entry in favour of respondent no.4. The respondent also filed objection for continuance of the said entry in the revenue record. Vide order dated 6.5.2015, the objection filed by the petitioner was also dismissed and entry in respect of disputed land in the name of respondent no.5 was directed to be continued. The said order was challenged by the petitioner in an appeal, which was allowed by the Settlement Officer Consolidation on 7.7.2018. Against that order, revision was filed, in which the application for interim relief was filed as in pursuance of the impugned order passed by the Settlement Officer Consolidation, petitioner started proceeding under Rule 109A of the U.P.C.H. Rules, 1954 for implementation of the said order and therefore, the Deputy Director of Consolidation vide impugned order dated 16.8.2018, stayed the effect and operation of the impugned order dated 7.7.2018 and fixed 23.8.2018 for final hearing.