RANDHIR SINGH Vs. ASSISTANT DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) This Writ Petition pertains to the year 1988. It was filed at the relevant year i.e. in 1988 in the High Court of Judicature at Allahabad and stands transferred to this Court under Section 35 of the U.P. Reorganisation Act, 2000. A learned Single Judge of this Court dismissed this petition for non-prosecution on 9.3.2010. A restoration application has now been filed for recalling the order dated 9.3.2010 and restoring the writ petition to its original number. There is an objection by the Registry to the effect that it is not accompanied by the Delay Condonation Application although it is barred by limitation by 22 days. However, in the interest of justice, delay is condoned. Order dated 9.3.2010 is recalled. Writ Petition is restored to its original number.

(2.) List revised. None appeared for the petitioner. Heard Mr. R.C. Arya, Brief Holder for the State of Uttarakhand.

(3.) This writ petition has been filed by the petitioner challenging the order dated 19.2.1988 passed by respondent no. 1 i.e. the Assistant Director of Consolidation, Ist Muzaffarnagar Camp at Saharanpur, order dated 27.3.1987 passed by respondent no. 2 i.e. the Assistant Consolidation Officer, Saharanpur and order dated 27.1.1986 passed by respondent no. 3 i.e. the Consolidation Officer, Roorkee.