PITAMBER RAI Vs. ADDL. DISTRICT MAGISTRATE (F&R) AZAMGARH, EXERCISING POWER OF DISTRICT DEPUTY DIRECTOR OF CONSOLIDATION, AZAMGARH AND OTHERS

JUDGEMENT

(1.) Sri Raj Karan Yadav, learned Counsel for the petitioner relied on the decision of the Apex Court Malkhan Singh Vs. Sohan Singh,' urged that the proceedings under Sec. 12 of the U.P.C.H. Act are impeding the adjudication of the rights of the petitioner, which have been continued through an objection tiled under Sec. 9 of the U.P.C.H. Act about which a revision is still pending before the respondent No. 1. Learned Counsel contends that in view of the orders, which have been passed, if would not be possible for the Deputy Director of Consolidation to proceed to take a decision contrary to the same.

(2.) The aforesaid contention raised by the learned Counsel for the petitioner is absolutely premature inasmuch as the said issue can very well be advanced by the petitioner before the revisional authority.

(3.) In view of this I do not find any reason to entertain the writ petition.