ZAFARULLAH KHAN Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) Heard Sri Ambhrish Tripathi, learned counsel for the petitioner, Sri Vinay Bhushan, learned Additional Chief Standing Counsel and perused the record.

(2.) Controversy in the present case relates to land situated in village Rankibadalpur, Pargana- Sadullah Nagar, Tahsil- Utraula, District Balrampur. In respect to said land initially an objection has been filed by opposite parties no. 3 to 6 under Section 9-A(2) of U.P. Consolidation of Holdings Act, the same has been allowed by the Consolidation Officer by order dated 21.12.1981 ( Annexure no.3). Aggrieved by the said order, petitioner filed a revision,dismissed by order dated 17.12.1990 passed by Deputy Director of Consolidation, Gonda. Hence, the present writ petition has been filed under Article 226 of the Constitution of India.

(3.) From the perusal of the pleadings as made by the petitioner, he has explained delay in filing of present writ petition at such a belated stage, para-11 to the writ petition is quoted as under:-