DINESH SINGH Vs. BOARD OF REVENUE UP ALLAHABD

JUDGEMENT

(1.) THIS writ petition has been filed challenging an order passed by the Board of Revenue in a reference made by the Commissioner. The reference and the proceedings arise out of case under Section 161 of the U.P.Z.A. and L.R. Act for exchange.

(2.) THE impugned order of the Board of Revenue was passed in the year 1991 and it is being challenged in 2015. The only explanation given is that the case initially was contested by father of the petitioners who died sometime in the year 1994 and that the petitioner were not aware of these proceedings. They acquired knowledge only when the order of the Board of Revenue was implemented in the revenue records by means of proceedings under Section 33/39 of the U.P. Land Revenue Act. The Board of Revenue in the impugned order has recorded that the exchange was made fraudulently because the land exchanged was land reserved for Abadi and therefore land of public utility therefore it could not have been exchanged.

(3.) IN view of the findings recorded by the Board of Revenue and also in view of the fact that the writ petition has been filed after a delay of almost 24 years, I am not inclined to interfere in the impugned orders or to entertain the writ petition.