Rajendra & 6 Others vs Dy. Director Of Consolidation & 9 ...
2015 Latest Caselaw 4553 ALL

Citation : 2015 Latest Caselaw 4553 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

Rajendra & 6 Others vs Dy. Director Of Consolidation & 9 ... on 24 November, 2015

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - B No. - 64222 of 2015
 

 
Petitioner :- Rajendra & 6 Others
 
Respondent :- Dy. Director Of Consolidation & 9 Others
 
Counsel for Petitioner :- Rajesh Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

Heard learned counsel for the petitioner.

The petitioner claimed co-tenancy to the land in dispute, the objection was dismissed by the Consolidation Officer. In appeal, the appellate court granted co-tenancy to the petitioner. This order has been set aside by the revisional court and the order of the Consolidation Officer has been affirmed.

Issue notice to the respondent no. 3 to 10 by registered post A.D.

Steps within a week.

List this petition for admission after service of notice upon the aforesaid respondents.

Until further orders, the parties are restrained from creating any third party interest in the land in question.

Order Date :- 24.11.2015

Priyanka