AI Structured Summary
Not yet generated for this judgment
Judgment
The present appeal is directed against an order dated 29th March 2022, passed by the learned Single Judge in OJC No.3758 of 2000, remanding the matter to the Consolidation Officer for a fresh adjudication.
The impugned order required the parties to appear before the Consolidation Officer on 11th April, 2022. The Court is informed that on remand, the Consolidation Officer is already seized of the matter.
In that view of the case, the Court is not inclined to interfere with the impugned order except to clarify that it will be open to the present Appellant to raise all the points urged in the present appeal before the Consolidation Officer in accordance with law. Considering that it is an old matter, the Consolidation Officer is requested to dispose of the proceedings as expeditiously as possible and, in any event, not later than 31st December, 2022.
The appeal is disposed of in the above terms.
An urgent certified copy of this order be issued as per rules.
……………………………..