LALLAN RAM Vs. D D C , GHAZIPUR AND OTHERS
LAWS(ALL)-2016-4-306
HIGH COURT OF ALLAHABAD
Decided on April 22,2016

LALLAN RAM Appellant
VERSUS
D D C , Ghazipur And Others Respondents

JUDGEMENT

- (1.) List revised. Sri Sanjai Kumar Srivastava, holding brief of Sri Atul Srivastava, learned counsel for the petitioner, is present. Private respondents 2 to 4 are represented through Sri S.B. Lal, Advocate, but today, none is present on their behalf.
(2.) Heard learned counsel for petitioner as well as learned Standing Counsel appearing for respondent no.1 and perused material available on record.
(3.) Petitioner, by way of this writ petition, is challenging impugned order dated 31.10.2000 passed by respondent no.1, Deputy Director of Consolidation, Ghazipur in Reference No.311 under Section 48(3) of Consolidation of Holdings Act.;


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