KASHI NATH Vs. DEPUTY DIRECTOR OF CONSOLIDATION, GHAZIPUR, AND OTHERS

JUDGEMENT

(1.) Heard Sri H.N. Tripathi, learned Counsel for the petitioner and Sri Dinesh Pathak appearing for contesting respondent No. 4.

(2.) The facts, giving rise to the present dispute, are as under :

(3.) It has been urged by the learned Counsel for the petitioner that though the Consolidation Officer framed as many as 17 issues and also noted the details of various documentary evidence adduced by the parties but without considering the evidence brought on record either oral or documentary or even discussing the case of the parties, allowed the claim of the contesting respondent by a slip short judgment. It has further been urged that same mistake has been repeated by the appellate Court as well as Revisional Court inasmuch as both of them have also failed to discuss the respective case of the contesting parties and their judgments are devoid of any reasoning.