RAJDHANI Vs. THE DEPUTYU DIRECTOR CONSILDATION

JUDGEMENT

(1.) Both writ petitions are pending since 1983. However, issue involved therein is very limited.

(2.) The facts of present case in brief are that in the concerned village, during consolidation proceedings, a notification under Sec. 9 of U.P. Consolidation of Holdings Act, 1953 (for short "Act of 1953") was published on 30/11/1975. The petitioner has filed objections on 25/12/1975 i.e. with a delay of two days since limitation as provided under Sec. 9 of the Act of 1953 is 21 days.

(3.) The Consolidation Officer vide order dtd. 26/6/1976 condoned the delay of two days with a cost of Rs.10.00.