JAGVEER Vs. DEPUTY DIRECTOR OF CONSOLIDATION AND OTHERS

JUDGEMENT

(1.) - Heard learned counsel for the petitioner and Sri A.K. Sachan for contesting respondents.

(2.) By this petition, the petitioner has challenged the orders dated 20.12.1985, 28.01.1997, 05.02.2009 and 17.12.2009 passed by consolidation authorities. Vide order dated 20.12.1985 it appears that on the ground of alleged compromise entered into Khacheru and Late Bhule Singh, certain property of petitioner has been given to Late Bhule Singh by way of compromise. When the petitioner came to know about the aforesaid order passed by Assistant Consolidation Officer, Dankaur, District Ghaziabad he preferred an appeal before Settlement Officer of Consolidation, Ghaziabad Camp Bulandshahar which was dismissed vide order dated 28.1.1997 holding it barred by time. Feeling aggrieved against which he preferred a revision which too was dismissed vide order dated 5.2.2009 passed by Deputy Director of Consolidation, Gautam Buddh Nagar that revision is also barred by time. The aforesaid order has been challenged by the petitioner again by moving restoration application which was rejected on 17.12.2009 by Deputy Director of Consolidation, Gautam Buddh Nagar. Hence this petition.

(3.) I have considered the submission of learned counsel for the petitioner and Sri A.K. Sachan for contesting respondents. In given facts and circumstances of the case I find that at no point of time the consolidation courts have decided the issue on merit. Instead thereof, the appeal preferred by the petitioner has been rejected merely on account of delay.