Sunita Agarwal, J. - (1.) Heard Sri Rajesh Tripathi learned counsel for the petitioner and Sri V.K. Chandel learned counsel for the respondent no.5.
(2.) The dispute being raised herein is with regard to the order dated 29.07.2013 and 27.12.2013 passed by the Consolidation Officer and the Deputy Director of Education Azamgarh; respectively, in a proceeding under Section 42-A of the U.P. Consolidation of Holdings Act.
(3.) The contention of the learned counsel for the petitioner is that these orders are without jurisdiction in as much as, the consolidation authorities cannot invoke the provision of Section 42-A of the Act after the village has been de-notified under Section 52(1) of the Act. Submission is that after de-notification of the village, the Consolidation Authorities do not have any jurisdiction within the meaning of the Act. Reliance is placed upon the judgement of this Court in Writ Petition No.37381 of 2014 (Sant Lal & others Vs. D.D.C. & others) dated 08.08.2014 wherein this Court has held that the correction of records after closure of the consolidation operation can only be made in the proceeding under section 27(3) of the Land Revenue Act and the reliance placed by the respondent thereon on the judgement of this Court in Wajid Ali and others Vs. D.D.C & others, 2009 4 AWC 3809 of no benefit in as much as the said judgement does not laid down the correct law.;