KEDAR NATH RAI Vs. D D C

JUDGEMENT

(1.) Heard Sri B.N. Rai for the petitioner and Sri C.K. Rai for the respondents.

(2.) The writ petition has been filed for quashing the order dated 29.3.1993 passed by Deputy Director of Consolidation, Ghazipur (respondent-1) in chak allotment proceedings under U.P. Consolidation of Holdings Act.

(3.) In chak allotment proceedings, against the order of Settlement Officer (Consolidation) dated 11.3.1977, four revisions were filed. Revision No. 290 (Ganga Sagar vs. Kedar and Others) and Revision No. 317 (Ram Badan vs. Buddhu) were consolidated and decided by the Joint Director of Consolidation by order dated 10.5.1985. Against the aforesaid order, Buddhu Rai filed W.P. No. 7273/1985 and Kedar Rai and others (the petitioners) filed W.P. No. 7275/1985 before this Court in which the interim order was obtained. In view of the fact that in chak allotment dispute between the parties, two writ petitions were filed before this Court, hearing of the remaining two revisions, i.e. Revision No. 80/84/104/172/301 (Kedar and Others vs. State and Others) and Revision No. 105/173/340 (Batuk Narain vs. State and Others), were stayed by the revisional court.