RAM DAS Vs. D D C

JUDGEMENT

(1.) Heard Sri Mohd. Arif Khan, Senior Advocate, assisted by Sri Mohiuddin Khan, learned counsel for the petitioners.

(2.) This writ petition filed under Article 226 of the Constitution has arisen from orders passed by Consolidation Authorities. The Consolidation Officer passed an order dated 19th July, 1982 (Annexure 1 to the writ petition) in Consolidation Case No.948/523/26 under Section 9-A(2) rejecting application of the petitioner for setting aside ex parte order dated 13th March, 1969 whereagainst petitioners preferred appeal before Settlement Officer (Consolidation), who rejected the same vide order dated 25.11.1982 (Annexure 2 to the writ petition). The revision before Deputy Director of Consolidation, Faizabad (hereinafter referred to as "DDC") also failed having been rejected vide order dated 8th March, 1984 (Annexure 3 to the writ petition). This writ petition has come up against the aforesaid orders.

(3.) As per report dated 18th January, 1993, notices were issued to respondents 4 to 12 but no service report was placed on record. In the circumstances, vide order dated 14.8.2014, this Court directed petitioners to take fresh steps for service within three days. The office report dated 22.8.2014 shows that no such steps were taken. In the circumstances, this writ petition is liable to be dismissed for want of prosecution so far as respondents no.4 to 12 are concerned.