GURADAN SINGH Vs. ADDL. DISTRICT MAGISTRATE/NAZUL DEPUTY DIRECTOR CONSOLIDATION, UDHAM SINGH NAGAR AND OTHERS

JUDGEMENT

(1.) - Heard Sri Dharam Veer Sharma, Sr. Advocate, assisted by Sri B.S. Parihar and Mohd. Azim, Advocate for the petitioner and Standing Counsel for the respondents No. 1 and 2.

(2.) By the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 29th April, 2000 by which the revision has been rejected on the ground that the same has not been filed accompanying with the application under section 5 of the Limitation Act.

(3.) Briefly stated, the objections under section 21 (2) of the U.P. Consolidation of Holdings Act was filed being Objection No. 775. The Consolidation Officer, Kashipur, District Nainital (Now Udham Singh Nagar) has allowed the objections. Respondent No. 3 filed an appeal challenging the order passed by the Consolidation Officer dated 16.4.1994. The Settlement Officer Consolidation allowed the appeal filed by the respondent No. 3. Against the said order, the petitioner went in revision. The revision has been rejected on the ground that the same has not been accompanied with application under section 5 of the Limitation Act.