LAVKESH SINGH AND ORS Vs. DISTRICT MAGISTRATE/DISTT DY DIR OF CONSOLIDATION
LAWS(ALL)-2018-1-367
HIGH COURT OF ALLAHABAD
Decided on January 11,2018

Lavkesh Singh And Ors Appellant
VERSUS
District Magistrate/Distt Dy Dir Of Consolidation Respondents

JUDGEMENT

Attau Rahman Masoodi, J. - (1.) Heard Sri M.E.Khan, learned counsel for the petitioner.
(2.) This petition filed under Article 227 of the Constitution of India prays for a direction to the Settlement Officer Consolidation for expediting the proceedings of Appeal No. 483 (Chandrawati Devi Vs. Mahendra Pratap Singh) filed under Section 11(1) of U.P. Consolidation of Holdings Act, 1953 within a stipulated period of time.
(3.) A direction to opposite party no.1 to 3 has been sought for implementing the order dated 17.06.2017 passed by Consolidation Officer in furtherance of an interim order dated 22.05.2017 passed by Settlement Officer Consolidation in the pending appeal preferred by the petitioners arising ouit of the order of Consolidation Officer dated 23.07.2013.;


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