Shriniwas @ Shrinarayan(Since ... vs Deputy Director Of Consolidation ...
2021 Latest Caselaw 10119 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - B No. - 1109 of 2021
 

 
Petitioner :- Shriniwas @ Shrinarayan(Since Deceased) And Another
 
Respondent :- Deputy Director Of Consolidation And 7 Others
 
Counsel for Petitioner :- Sanjay Kumar Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.

By order dated 4.8.2021, the counsel for the petitioners was granted a last opportunity to argue the matter. However, a request has been made on behalf of the counsel for the petitioners to adjourn the case today.

In view of the order dated 4.8.2021, the prayer for adjournment is rejected.

The present writ petition has been filed challenging the orders passed by the consolidation authorities in proceedings registered under Section 9-A(2) of the Uttar Pradesh Consolidation of Holdings Act, 1953 and in the consequential appeal and revision filed by the petitioners.

The findings recorded by the consolidation authorities are concurrent findings 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 :- 11.8.2021

Satyam