BHAGWANTA AND ORS. Vs. RAM ASHREY AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri J.K. Sinha, learned Chief Standing Counsel representing the State-respondents.

(2.) In view of the office report dated 24.08.2017, the respondent Nos. 1 and 6 are deemed to have been sufficiently served under Chapter VIII Rule 12 of the High Court Rules, 1952. However, no one has put in appearance on their behalf.

(3.) Under challenge in this petition is an order dated 10.08.2016, passed by the Consolidation Officer, Mohanlalganj, Lucknow in a proceedings drawn under Rule 109-A of the U.P. Consolidation of Holdings Rules allegedly in pursuance of the order dated 12.07.2016, passed by this Court in Writ Petition No. 366(Cons.) of 2012, whereby the matter was remitted to the Deputy Director of Consolidation instead of Consolidation Officer pursuant to the order dated 24.05.2012, passed by the Deputy Director of Consolidation.