VEERPAL SINGH Vs. DY DIRECTOR OF CONSOLIDATION BULANDSHAHAR AND ANR
LAWS(ALL)-2015-9-335
HIGH COURT OF ALLAHABAD
Decided on September 07,2015

VEERPAL SINGH Appellant
VERSUS
Dy Director Of Consolidation Bulandshahar And Anr Respondents

JUDGEMENT

- (1.) Heard Sri V. P. Rai holding brief of Sri K.C. Tripathi, for the petitioner and Sri Ayub Khan, for the respondent no. 2.
(2.) The writ petition has been filed against the order of Deputy Director of Consolidation dated 20.07.2015 by which the restoration application filed by Rampal Singh (respondent no. 2) has been allowed and the order of Deputy Director of Consolidation dated 17.08.2001 was set aside.
(3.) Earlier the petitioner was allotted chak on plot no. 262 and 264 which was found as land nali, chakroad therefore the consolidator submitted report dated 13.07.2001 by which it has been proposed that the chak of the petitioner as allotted on plots no. 262 and 284 be changed and he be allotted the chak on plot no. 51 and 52 which was reserved as bachat land. The report has been accepted by Deputy Director of Consolidation by order dated 17.08.2001.;


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