CHHIDDA Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The present writ petition has been filed against the order dated 7.5.2019 passed by the Deputy Director of Consolidation, Sambhal in Revision No. 318. It has been stated in the writ petition that the said revision was filed against the order dated 4.12.2004 passed by the Settlement Officer of Consolidation under Section 21(2) of the Uttar Pradesh Consolidation of Holdings Act, 1953.

(3.) decided by order dated 7.3.2005 and therefore the subsequent revision filed by the Gaon Sabha was not maintainable and the order dated 7.5.2019 passed by the Deputy Director of Consolidation is a review of his previous order and is without jurisdiction.