UMESH CHAND Vs. SUB-DIVISIONAL OFFICER MAHARAJGANJ

JUDGEMENT

(1.) LEARNED Counsel for the petitioners prays for impleadment of State of U.P. thorough Secretary, Revenue Department U.P. Lucknow as Opp. Party No. 4. The prayer made by the learned Counsel does commend to me for acceptance and the learned Counsel is permitted to implead the party accordingly.

(2.) I have heard learned Counsel for the petitioners and also the Standing Counsel. I have also been taken through the materials on record.

(3.) THE learned Counsel for the petitioner bemoaned the delay stating that the Restoration Application has been suffering protraction for the last four years and despite strenuous efforts made by the petitioner for its expeditious disposal, the restoration application lingered and could not be decided by the Sub-Divisional Officer. Lastly, the learned Counsel urged that the delay in disposal is fraught with consequences detrimental to the interest of the petitioner as the Forest Department equipped with ex- parte decree may endeavour dispossession of the petitioners from the land in question.