HANUMANDAS Vs. DY DIRECTOR OF CONSOLIDATION/ADM AND 7 OTHERS
LAWS(ALL)-2016-7-253
HIGH COURT OF ALLAHABAD
Decided on July 20,2016

Hanumandas Appellant
VERSUS
Dy Director Of Consolidation/Adm And 7 Others Respondents

JUDGEMENT

- (1.) Supplementary affidavit filed today is taken on record. Sri C.P. Awasthi, counsel for respondent no. 4 has also filed counter affidavit, which is taken on record.
(2.) Heard Sri Shrinath Dwivedi counsel for the petitioner and Sri C.P. Awasthi for the contesting respondent.
(3.) The writ petition has been filed against the order of Settlement Officer Consolidation dated 21.05.2014 and the orders of Deputy Director of Consolidation dated 06.01.2015 and 06.08.2015 passed in chak allotment proceedings under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the 'Act').;


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