Birju And 6 Others vs Consolidation Officer And 2 ...
2021 Latest Caselaw 3977 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - B No. - 320 of 2021
 

 
Petitioner :- Birju And 6 Others
 
Respondent :- Consolidation Officer And 2 Others
 
Counsel for Petitioner :- Vinay Bhushan Upadhyay,Narendra Deo Upahdayay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajay Bhanot,J.

Heard.

Correction application is allowed.

Necessary corrections have been incorporated in the order dated 12.02.2021. The correct order shall read as under:

"Sri Narendra Deo Upadayay, learned counsel for the petitioners contends that by the impugned orders dated 06.03.2020 and 05.11.2020 the chakks of the petitioners have been disturbed.

The aforesaid orders are in the teeth of the judgment of this Court rendered in Writ B No. 56430 of 2003 (Teju and others Vs. D.D.C and others) on 23.3.2018. The order dated 27.11.2003 by which the chakk of the petitioners was disturbed has been set aside by this Court in the aforesaid judgment rendered in Teju (supra).

Matter needs consideration.

Issue notice to respondent No. 3 by registered post AD as well as ordinary process returnable within six weeks.

Steps be taken within two weeks.

All the respondents to file counter affidavit within six weeks.

List thereafter.

Till the next date of listing the effect and operation of the impugned orders dated 06.03.2020 and 05.11.2020 shall remain stayed."

The order dated 12.02.2021 containing the errors shall be deleted from the uploaded website and shall be replaced by the correct order. The order dated 12.02.2021 containing the errors shall also be expunged from the order sheet.

Order Date :- 18.3.2021

Nadeem Ahmad