AMBIKA PRASAD SHUKLA Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) HEARD learned counsel for the parties. The grievance of the petitioner is that the order impugned in the writ petition has been passed ex parte, without issuing notice to the affected parties. On perusal of the order, it reflects that the matter has been remanded to the Consolidation Officer for submission of additional evidence with regard to the title of the chak in question. I do not find any illegality or infirmity in the impugned order. No interference is required under Article 226 of the Constitution of India. Accordingly, the writ petition is dismissed. At this stage, learned counsel for the petitioner submits that the proceedings may be expedited, to which learned Standing Counsel has no objection. In view of above, the Consolidation Officer is directed to conclude the proceedings, after remand, within six months from the date of production of a certified copy of this order.