RAMJAS Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and perused the records.

(2.) Petitioner has filed the instant writ petition at a very belated stage on 22/7/2024 assailing the order dtd. 16/8/1995 passed by the Deputy Director of Consolidation (respondent No. 1) in Revision No. 304 under Sec. 48 of U.P. Consolidation of Holdings Act.

(3.) Facts culled out from the record are that in basic consolidation record, land in question i.e. Plot No. 830/1Sa was recorded in the name of Gram Sabha. One Murali has filed an objection against the Gram Sabha under Sec. 9-A(2) of U.P.C.H. Act claiming his right, title and interest over Plot No. 830/1, Sa measuring area 4 Biswa 11 Dhoor, on the basis of possession since before the date of vesting (U.P. Zamindari Abolition and Land Reforms Act, 1950). Having considered the merits of the case, Consolidation Officer, vide order dtd. 10/4/1975, has allowed the objection filed on behalf of Murali. Having been aggrieved with the order dtd. 10/4/1975, Ramjas (petitioner herein) has preferred revision at a very belated stage in the year 1995. Deputy Director of Consolidation, vide order dtd. 16/8/1995, has dismissed the revision. After lapse of 29 years, present petitioner has awaken and filed the present writ petition at a belated stage assailing the order dtd. 16/8/1995. No satisfactory reason has been assigned for such an inordinate delay in filing the instant writ petition. In paragraph No. 12 of the writ petition, petitioner has explained the delay. For ready reference, Paragraph No. 12 of the writ petition is quoted herein below :