KULWANT SINGH Vs. DY. DIRECTOR OF CONSOLIDATION RAMPUR

JUDGEMENT

(1.) Heard Sri K. Ajit, counsel for the petitioner and Standing Counsel for the respondents.

(2.) The writ petition has been filed against the orders of Settlement Officer Consolidation (respondent-2) dated 06.07.2011, allowing the substitution application filed by respondent-3 to 9 (hereinafter referred to as the respondents) for substituting the heirs of Singhara Singh in their appeal and Deputy Director of Consolidation (respondent-1) dated 03.08.2013, dismissing the revision of the petitioner filed against the aforesaid order, in title proceedings, under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).

(3.) The respondents filed an appeal (registered as Appeal No. 663 of 2008) from the order of Consolidation Officer dated 10.11.1993, under Section 11 of the Act, in which Singhara Singh, the father of the petitioner was impleaded as the sole respondent. Singhara Singh died on 23.09.2010. The respondents filed an application dated 18.05.2011 for substituting the heirs of Singhara Singh in the appeal. Settlement Officer Consolidation (respondent-2), by order dated 06.07.2011, allowed the application and issued the notices to the heirs of Singhara Singh in the appeal. The petitioner filed a revision (registered as Revision No. 188 of 2012-13) from the aforesaid order, which was dismissed by Deputy Director of Consolidation (respondent-1), by the order dated 03.08.2013. Hence this writ petition has been filed.