RAKESH PAL Vs. SETTLEMENT OFFICER CONSOLIDATION LAKHIMPUR KHERI

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel representing the State-respondent Nos.1 and 2, Sri Yogendra Nath Yadav, learned counsel representing the Gaon Sabha concerned, Sri R.N.Gupta, learned counsel appearing for the respondent Nos. 10 and 24 and Sri Vijay Bahadur Verma, learned counsel appearing for the respondent Nos. 12, 19, 20 and 21.

(2.) Under challenge in this petition is an order passed by the Settlement Officer of Consolidation, Kheri, dated 11.12.2018 in four appeals preferred by different individuals against the order dated 26.08.2017, passed by the Consolidation Officer in the proceedings under Rule 109-A of the U.P. Consolidation of Holdings Rules, whereby the learned appellate court below has remitted the matter back to the Consolidation Officer for deciding the issues afresh after giving opportunity of hearing to all concerned.

(3.) It appears that some application under Rule 109-A of the U.P. Consolidation of Holdings Rules was moved before the Consolidation Officer for giving effect to the orders dated 12.07.2006 and 25.04.2016, passed by this Court in Writ Petition Nos.680(Cons.) of 2005 and 976(Cons.) of 2005 respectively.