Harihar Singh & Others vs Addl.Director Consolidation ...
2021 Latest Caselaw 8465 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- CONSOLIDATION No. - 4277 of 1983
 

 
Petitioner :- Harihar Singh & Others
 
Respondent :- Addl.Director Consolidation Lucknow & Others
 
Counsel for Petitioner :- H.S Sahai,Madhav Srivastava,U.S. Sahai,Uma Shankar Sahai
 
Counsel for Respondent :- CSC,A.R Sharma,Deepak Tewari,Km. V. Mohini,Nirmal Tiwari,Vimnal Kr.
 

 
Hon'ble Rajan Roy,J.

(C.M.A. No.: 4872/20: Application for review.)

Heard Sri U.S. Sahai, learned counsel for the applicant and Sri Deepak Tewari, learned counsel appearing for the contesting opposite parties.

Even with the review-application the objections which are referred in the judgment dated 18.12.2019 passed in this writ petition have not been filed. It has already been observed in the judgment which is under review that the only way the petitioner could succeed before the Court was by showing that the Dy. Director of Consolidation had erred in his order and the factual position based on the objections filed by the petitioners or their predecessor-in-interest was otherwise i.e. Gata no. 542 was also included in the claim/objections which were filed, not having been able to do so this Court finds itself handicapped in interfering in the matter. As no such objections have been brought on record of the review proceedings also and re-hearing cannot take place in the garb of a review application, therefore, this Court does not find any valid ground for reviewing the judgment referred hereinabove. The application for review is dismissed.

Order Date :- 22.7.2021

A.Nigam