OM PRAKASH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Puneet Kumar Verma, learned counsel for the petitioners and learned Standing Counsel representing the respondent no.1 and 2 and Sri Satyendra Narayan Singh, Advocate holding brief of Sri Ashutosh Kumar Singh, learned counsel for the respondent no.3 and perused the record.

(2.) Instant writ petition has been filed by the present petitioners challenging order dtd. 14/6/2021 (Annexure-12) passed by the Deputy Director of Consolidation, Ghazipur (in brevity 'D.D.C.') (respondent no.1) and order dtd. 10/9/2020 (Annexure-10) passed by the Settlement Officer of Consolidation, Ghazipur (in brevity 'S.O.C.') (respondent no.2).

(3.) Grievances of the petitioners is that the S.O.C. has illegally rejected the application moved by them to decide the maintainability of appeal and application for condonation of delay first, before entering into the merits of the appeal. Order passed by the S.O.C. was illegally affirmed by the D.D.C., which is under challenge.