ZAFARULLAH KHAN Vs. DEPUTY DIRECTOR OF CONSOLIDATION, GONDA

JUDGEMENT

(1.) Heard Sri. Ambrish Tripathi, learned counsel for petitioner, Sri. Vinay Bhushan, learned Additional Chief Standing Counsel and perused the record. By means of the present writ petition, the petitioners have challenged the order dated 22.12.1981, 26.3.1982 and 11.6.1984 and 12.11.1990 as contained in Anneuxres 1 to 4 respectively, the said orders have been passed by the Consolidation Authorities under the U.P. Consolidation of Holdings Act in respect to the land recorded as Gata Nos. 926/23, 543/20, 1718/06 as 'Matrook' situated in village-Ranki-Badalpur, Pargana-Sadullah Nagar, Tahsil-Utraula, Balrampur.

(2.) Sri. Vinay Bhushan, learned Additional Chief Standing Counsel has raised-preliminary objection and submits that the cause of action on the part of the petitioner in the present case for redressal if their greivances, if any, have arisen in respect to the land in dispute in the year 1990 when the order dated 12.11.1990 (Annexure-4) has been passed by the Dy. Director of Consolidation, Gonda in Revision No. 72 of 1970 under Section 48(3) of the U.P. Consolidation of Holdings Act.

(3.) Learned counsel for petitioner while meeting the abovesaid preliminary objection raised by the learned Additional Chief Standing Counsel has placed reliance on paragraphs 10 and 11 of the writ petition and on the basis of the same submits that there is no delay and laches in filing the present writ petition.