SHAHID ALI Vs. DY DIRECTOR OF CONSOLIDATION, SHAHJAHANPUR AND 3 ORS
LAWS(ALL)-2016-2-357
HIGH COURT OF ALLAHABAD
Decided on February 15,2016

SHAHID ALI Appellant
VERSUS
Dy Director Of Consolidation, Shahjahanpur And 3 Ors Respondents

JUDGEMENT

- (1.) Heard Shri J.K. Chakraborty, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) The writ petition has been filed challenging the order passed by the Consolidation Officer on 24.05.2008 which has been affirmed by the Assistant Settlement Officer of Consolidation, Shahjahanpur as also the Deputy Director of Consolidation, Shahjahanpur.
(3.) It appears that the plot no. 810 was recorded in the name of Safdar Ali and Shahid Ali & Others under class -3. The Consolidation Officer on the reasoning that the period of the asami lease having expired, directed that the names of the recorded tenure holder be expunged.;


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