SHIV PRASAD Vs. CONSOLIDATION OFFICER TEHSIL BIKAPUR FAIZABAD

JUDGEMENT

(1.) This writ petition has been filed for a writ of mandamus commanding the Consolidation Officer, Bikapur, District- Faizabad to decide the objection filed under Section 9-A (ii) of Uttar Pradesh Consolidation of Holdings Act ('Act' in short).

(2.) I have heard Sri Surya Prakash Singh, learned counsel for the petitioner and Sri Vinay Bhushan, learned Additional Chief Standing Counsel for respondents.

(3.) Briefly stated facts of the case are that petitioner filed objection under Section 9-A (ii) of the Act before Assistant Consolidation Officer, Bikapur, which was forwarded to Consolidation Officer for adjudication on 03.01.1996. In the meantime in the year 1999, order for ex-parte hearing was passed. However, on 12.03.2003, time for filing written statement was granted, which was not filed on account of death of Ram Pratap. Fact remains that the matter was pending since the year 1996 without any decision thereon.