DAULAT Vs. D.D.C. AND ORS.

JUDGEMENT

(1.) Heard Sri B.G. Yadav, learned Counsel for the petitioner. No one appears for the respondent No. 2 even in the revised list, except learned Standing Counsel who appears for the State-respondents. Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 25.4.1992 passed by the Deputy Director of Consolidation, Jalaun, by which the revision filed by the respondent No. 2 has been allowed in terms of compromise.

(2.) It is submitted by the learned Counsel for the petitioner that before passing the order dated 25.4.1992, no notice was served to the petitioner, whereas the petitioner was the affected party. This writ petition was filed in October, 1992 and Sri S.N. Tripathi, learned Counsel who appears for the respondent No. 2 had sought 10 days time to file counter-affidavit on 15.10.1992, but the same was not filed. On 28.10.1992, three weeks further time was granted to file counter-affidavit and thereafter, on 5.2.2015, again three weeks and no more time was granted to file the same but that too of no avail as neither any counter-affidavit has been filed, nor Sri Tripathi appeared in the revised list.

(3.) In paragraph No. 5 of the writ petition, the petitioner has made the following averments: