RAMJI Vs. SETTLEMENT OFFICER OF CONSOLIDATION VARANASI

JUDGEMENT

(1.) This writ petition has been filed challenging the orders dated 26.8.2013 passed by the Consolidation Officer (the CO) in case no. 258, and the order dated 11.3.2014 passed by the Settlement Officer, Consolidation (the SOC) in appeal no. 48 under Rule 109 of the U.P. Consolidation of Holdings Rules.

(2.) I have heard Shri Brijesh Chandra Naik, learned counsel for the petitioner and, Shri R.P. Singh, who has filed caveat on behalf of respondent no. 5, Shri Ranjeet Asthana, learned counsel for the respondent no. 7, Shri B.B.P. Srivastava, learned counsel for the respondent no. 4 and Shri P.K. Giri, learned counsel for the respondent nos. 3 and 6.

(3.) An order was passed by the CO on 26.8.2013, copy whereof is annexed as Annexure-6 to the writ petition. This order purports to have been passed under Rule 109 (1) of the Rules whereby the report of the Assistant Consolidation Officer/ Consolidator has been accepted.