SARLA DEVI MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Hemant Kumar Pandey, learned Standing Counsel for the State and Sri Dilip Kumar Pandey, learned counsel for the respondent No. 2.

(2.) The present writ petition has been preferred for quashing of the impugned revisional order dtd. 6/4/2022, appellate order dtd. 24/9/2020, order dtd. 14/10/1976 passed by the Consolidation Officer and order dtd. 24/6/2023 (which is an information given to the petitioner).

(3.) Learned Standing Counsel has submitted that the revisional order was passed against the petitioner on 6/4/2022 but the petitioner had not explained the laches of about more than two years in filing the present writ petition.