Anurag Lal vs Deputy Director Of Consolidation ...
2021 Latest Caselaw 10046 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - B No. - 205 of 2021
 

 
Petitioner :- Anurag Lal
 
Respondent :- Deputy Director Of Consolidation And 9 Others
 
Counsel for Petitioner :- Awadhesh Kumar Singh,Mahendra Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.

The present writ petition has been filed challenging the concurrent orders passed by consolidation authorities.

The proceedings under Section 9-A (2) of the U.P. Consolidation of Holdings Act, 1953 and in the consequential appeal and revision filed by the petitioner, the claim of the petitioner on a disputed plot was rejected on the ground that he had not been able to prove his possession over the disputed plot.

The findings recorded by the consolidation authorities in their impugned judgments are concurrent findings of facts and in view of the judgments of the Supreme Court reported in Hasan Ali & Ors. Vs. State of U.P. & Ors. 1992 Supp (2) SCC 70 and Muneshwar (Dead) By Lrs. Vs. Raja Mohammad Khan & Ors. (1998) 6 SCC 582, it is not a fit case for interference by this Court under Article 226 of the Constitution of India.

The writ petition is dismissed.

Order Date :- 10.8.2021

Rameez