RAJESH Vs. DEPUTY DIRECTOR OF CONSOLIDATION AND ORS.

JUDGEMENT

(1.) Heard Sri Chaudhary Subhash Kumar, learned counsel for the petitioner and Sri Kailash Nath Singh, learned counsel for respondent nos. 3 and 4.

(2.) Present writ petition has been filed challenging the order dated 13.3.2019 passed by Consolidation Officer, Ramnagar, Bhausara-Ist, Jaunpur in Case No. Restoration/507 as well as the order dated 18.4.2019 passed by Deputy Director of Consolidation.

(3.) It reflects from the record that objection filed by the petitioner under Section 20 of the U.P.C.H. Act, 1953 (hereinafter referred to as Act) was allowed by Consolidation Officer vide order dated 23.4.1994. Subsequently, respondent no.4 filed an application for recalling the said order, which was allowed vide order dated 8.6.1994. Against that order, a revision was filed by the petitioner, which was allowed vide order dated 29.4.2000 and the matter was remanded back to Consolidation Officer for deciding the restoration application afresh. The order dated 29.4.2000 was challenged by respondent nos. 3 and 4 before this Court in Writ B No. 22556 of 2000 (Bharat Ram and Others Vs. Deputy Director of Consolidation, Jaunpur and Others), which was dismissed vide judgment dated 11.9.2017.