SANJEEDA Vs. DEPUTY DIRECTOR OF CONSOLIDATION AND ANOTHER

JUDGEMENT

(1.) Under Section 53-B of the U.P. Consolidation of Holdings Act, 1953, the provisions of Section 5 of the Limitation Act, 1963 has been made applicable in all the proceedings which are contemplated under the Act which is inclusive of applications, appeals, revisions and other proceedings. Section 53-B of the U.P. Consolidation of Holdings Act, 1953 reads as under:-

(2.) The challenge given by the petitioner to the order dated 11.02.2000 is an order passed by the Deputy Director of Consolidation in a reference proceedings being Ref. No. 73/99- 2000 State vs. Jameel & others whereby under sub Section (3) of Section 48 a reference has been decided by the order dated 24.02.2005, which was sought to be recalled by the restoration application being Application No. 23 of 2004-05 has been rejected.

(3.) The contention of the learned counsel for the petitioner is that at the stage of reference under sub Section (3) of Section 48 when the proceedings were pending consideration, the petitioner purchased the land by virtue of a sale deed dated 27.05.1999 from its predecessor owner Smt. Asgari W/o Shri Basheer.