RAM CHANDRA Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State-respondents.

(2.) The writ petition arises out of an objection under Section 9A(2) of the U.P. Consolidation of Holdings Act and seeks quashing of the orders dated 21.07.2011, 20.08.2014 and 04.10.2018 passed by the respondents 3,2 and 1, respectively.

(3.) It appears that several objections under Section 9A(2) of the U.P. Consolidation of Holdings Act, were decided by a common order.