SURYA BAKSH SINGH Vs. DIRECTOR CONSOLIDATION AYODHYA

JUDGEMENT

(1.) Heard Sri Himanshu Kumar Bachhil, learned counsel for the petitioner, Dr. Krishna Singh, learned Standing Counsel for opposite party nos. 1, 2 & 6, Sri Mohiuddin Khan, learned counsel for the opposite party no. 4. Sri Mohan Singh has accepted notice on behalf of the Gram Sabha- opposite party no. 5.

(2.) For the order proposed to be passed, issuance of notice to opposite party no. 3 is dispensed with.

(3.) The petitioner filed an application under Rule 109-A (1) of the Uttar Pradesh Consolidation of Holdings Rules, 1954, which was time barred and, as such, an application under Sec. 5 of the Limitation Act was filed for condonation of delay.