Allahabad High Court
Raj Bahadur vs Settlement Officer Of Consolidation ... on 2 August, 2010
Court No. - 19 Case :- WRIT - B No. - 44879 of 2010 Petitioner :- Raj Bahadur Respondent :- Settlement Officer Of Consolidation Basti And Others Petitioner Counsel :- Um Nath Pandey Respondent Counsel :- C.S.C.,Anuj Kumar Hon'ble Mrs. Poonam Srivastav,J.
Heard learned counsel for the petitioner.
It is stated that against the order dated 6.10.1997 passed by Consolidation Officer, Basti in Case No.1435 in respect of Khata No. 282 of village Bardiya Kunwar, Tappa Dubauliya, Pargana Amodha, Tehsil Harraiya, District Basti, Appeal No. 1332 of 2010 (Raj Bahadur Vs. State of U.P. and another), under Section 11 of U.P.C.H. Act has been filed by the petitioner, which is still pending. The petitioner has also moved application for staying the order passed by Consolidation Officer.
In the circumstances, the Appellate Authority is directed to decide the said appeal after hearing the parties expeditiously, preferably within a period of six months from the date of production of a certified copy of this order before him. Till then, the petitioner shall not be dispossessed from the plots in dispute and respondents are restrained from allotting or any way dealing with the plots, which are subject matter of dispute.
With the aforesaid observation and direction, writ petition stands disposed of finally.
Order Date :- 2.8.2010 Rmk.