ASHOK SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anup Kumar Srivastava, learned counsel for the petitioners, Sri J.P.N. Raj, learned Additional Chief Standing Counsel appearing for the State-respondents, Sri Deena Nath, holding brief of Sri Jamwant Maurya, learned counsel for the respondent nos. 3, 4 and 5 and Sri Krishna Kant Singh, learned counsel appearing for the respondent no.6.

(2.) The present petition has been filed seeking to raise a challenge to the order dtd. 10/8/2021 passed by the Board of Revenue, U.P. at Allahabad in Case No. Rev/06/2008-2009, Computerized Case No. AL2008183499956, under Sec. 333 of the U.P. Zamindari Abolition and Land Reforms Act, 1950[1] as well as order dtd. 22/11/2021 passed in Case No. Rec/1828/2021, Computerized Case No. AL20211834001828 under Sec. 333 of the Act.

(3.) It is pointed out that consequent to the death of the sole revisionist on 26/10/2011, a substitution application dtd. 23/11/2015 was moved on behalf of the petitioners i.e. legal heirs and representatives of the deceased-revisionist along with an application seeking condonation of delay. The said application was rejected by means of an order dtd. 10/8/2021 assigning the reason that the substitution application had been filed with a delay and that steps had not been taken for issuance of notice pursuant to an order passed with regard to the same.