Harendra vs D.D.C., Azamgarh And Another
2016 Latest Caselaw 4061 ALL

Citation : 2016 Latest Caselaw 4061 ALL
Judgement Date : 11 July, 2016

Allahabad High Court

Harendra vs D.D.C., Azamgarh And Another on 11 July, 2016

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - B No. - 28313 of 2016
 

 
Petitioner :- Harendra
 
Respondent :- D.D.C., Azamgarh And Another
 
Counsel for Petitioner :- Hausala Prasad
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

In the impugned order, the Deputy Director of Consolidation has recorded a finding that original holding of the respondents has been allotted to the petitioner as such he allowed the revision and the chak of the respondents was allotted on his original holding.

The counsel for the petitioner submits that Settlement Officer Consolidation allotted chak to the petitioner on plot no. 1016 due to reason that it was situated in front of the house of the petitioner. But neither the report of Consolidator nor map showing that these plots were situated in front of the house of the petitioner, has been filed.

As prayed, put up as fresh on 21. 7.2016.

Order Date :- 11.7.2016

Rahul /-