HARI HAR RAM Vs. DEPUTY DIRECTOR OF CONSOLIDATION, BALLIA AND OTHERS
LAWS(ALL)-2000-8-197
HIGH COURT OF ALLAHABAD
Decided on August 04,2000

Hari Har Ram Appellant
VERSUS
Deputy Director of Consolidation, Ballia and others Respondents

JUDGEMENT

R.P. Misra, J. - (1.) Heard Sri Awdhesh Tewari learned counsel for petitioner and Shri Abhishek Kumar learned counsel for caveator.
(2.) The learned counsel for Caveator has submitted that revision filed by petitioner directly before the D.D.C. against the order of Consolidation Officer is not maintainable. This submission has got legal force. Therefore, it is made open for the petitioner to file appeal before the S.O.C. who shall decide the same on merits. It shall not be rejected on the ground of limitation. With this direction writ petition is disposed of finally. Petition Disposed of.;


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