LAWS(ALL)-2019-1-201

SHIVBUX SINGH Vs. DEPUTY DIRECTOR CONSOLIDATION

Decided On January 11, 2019
Shivbux Singh Appellant
V/S
DEPUTY DIRECTOR CONSOLIDATION Respondents

JUDGEMENT

(1.) Heard Sri Ashok Kumar Singh, learned counsel for the petitioner and Sri Pankaj Kumar Singh, learned counsel representing the respondent nos.4 and 5.

(2.) By this petition, a prayer has been made to direct the Deputy Director of Consolidation, Gonda to consider and decide the application for stay moved by the petitioner in Revision Petition No.1043/2018 filed under Sec. 48 of U.P. Consolidation of Holdings Act against the order dated 12.10.2018 passed by the Settlement Officer, Consolidation.

(3.) Since revision petition has been filed only on 26.10.2018 and parties have already put in their appearance before the Deputy Director of Consolidation, I do not find it appropriate to issue any such direction as has been prayed for by learned counsel for the petitioner in this petition.