Chunku vs D.D.C. And 9 Ors.
2014 Latest Caselaw 1396 ALL

Citation : 2014 Latest Caselaw 1396 ALL
Judgement Date : 30 April, 2014

Allahabad High Court

Chunku vs D.D.C. And 9 Ors. on 30 April, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 22845 of 2014
 

 
Petitioner :- Chunku
 
Respondent :- D.D.C. And 9 Ors.
 
Counsel for Petitioner :- Amresh Chandra Upadhyay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

Supplementary affidavit filed today in Court, is taken on record.

Heard the learned counsel for the petitioner.

It has been submitted that the petitioner's chak was modified by the order of the Settlement Officer, Consolidation against which a revision filed by the petitioner, has been dismissed on the ground that any interference in revision with effect several persons and such interference is not warranted since notification under Section 52 of the U.P. Consolidation of Holdings Act has already been issued. It is submitted that the said grounds for dismissal of the revision are illegal.

Issue notice to the respondent nos. 4 to 10 by registered post A.D.

Steps be taken within a week.

In view of the averments made in paragraph 9 of the writ petition, the effect and operation of the impugned order dated 12.7.2011 passed by the Settlement Officer, Consolidation shall remain stayed, in case not already given effect to, on the spot.

Order Date :- 30.4.2014

Priyanka