RAMESH CHANDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Pramod Kumar Dwivedi, Counsel for the petitioners, learned Standing Counsel for the State-respondents, Mr. Rishikesh Tripathi, Counsel for respondent Nos.7 to 10 and Mr. Achal Singh, Counsel for respondent No.6-A/Gram Sabha.

(2.) The instant petition has been filed for quashing the order dtd. 13/4/2017 passed by Settlement Officer of Consolidation, Banda (respondent No.3) in Appeal No.32 of 2017 as well as for mandamus directing the respondent No.5/Sub Divisional Magistrate, Tehsil-Atarra, District-Banda to record the name of the petitioners in revenue record in compliance of the order dtd. 27/5/1977 and issue fresh Khatauni to the petitioners.

(3.) Stamp report has reported laches of 2038 days in filing the petition.