SUBHASH CHANDRA CHAUDHARY Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) The petitioner has sought the following reliefs:

(2.) Heard Sri Dhanbeer Mishra, learned counsel for the petitioner and learned Standing Counsel for the State -respondent.

(3.) The petitioner has assailed the order dated 04.06.2004 passed by the respondent No.1/Deputy Director of Consolidation, Basti in the instant writ petition. By the order dated 04.06.2004, the revision of the petitioner has been rejected on the foot of delay. The delay in filing the writ petition is more than 16 years.