Allahabad High Court
Tara Devi vs Deputy Director Of Consolidation And 6 ... on 20 September, 2019
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- WRIT - B No. - 2235 of 2019 Petitioner :- Tara Devi Respondent :- Deputy Director Of Consolidation And 6 Others Counsel for Petitioner :- Sanjay Kumar Srivastava Counsel for Respondent :- C.S.C. Hon'ble Salil Kumar Rai,J.
The present writ petition has been filed against the order dated 16.02.2019 passed by the Deputy Director of Consolidation, Azamgarh in Revision No.695/711 registered under Section 48 of the U.P Consolidation of Holdings Act, 1953 whereby the Chaks allotted tof the petitioner have been affected.
The grievance of the petitioner is that the order was passed on the amendment/correction application filed by the respondents without giving any opportunity of hearing to the petitioner and the petitioner was not impleaded as a party in the said case.
The matter requires consideration.
Issue notice by registered post with acknowledgement due to the respondent nos.2 to 7 for which steps shall be taken by the petitioner within ten days from today.
In case, steps as aforesaid are taken by the petitioner, the office shall issue notice to the respondents fixing any date in the third week of December 2019 by which date the respondents may file their counter affidavit. Petitioner shall have four weeks thereafter to file his rejoinder affidavit.
List after expiry of the aforesaid period.
On failure of the petitioner to take steps as aforesaid, the case shall be listed after ten days under Chapter 12 Rule IV of the Allahabad High Court Rules, 1952.
Meanwhile, the operation of the impugned order dated 16.2.2019 passed by the Deputy Director of Consolidation, Azamgarh in Revision No.695/711 shall remain stayed.
Order Date :- 20.9.2019 IB