FULARI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Stamp Reporter has reported latches of 1265 days in filing the instant petition.

(2.) Heard Sri Dhirendra Pratap Singh, learned counsel for the petitioner, Sri Mridul Kumar, learned standing counsel for the state respondents and Sri Pradeep Singh, learned counsel for the respondent-gaon sabha.

(3.) Brief facts of the case are that an objection under Sec. 9-A(2) of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the "U.P.C.H. Act") was filed by the petitioner against the basic year entry of the plot No. 18M which was rejected by the Consolidation Officer vide order dtd. 9/6/2006. Against the order of the Consolidation Officer dtd. 9/6/2006, a time-barred title appeal was filed on behalf of the petitioner's husband on 29/6/2019 which was dismissed by the Settlement Officer of Consolidation vide order dtd. 14/6/2019 on the ground of limitation as well as merit. The revision filed by the petitioner was also dismissed on 22/7/2021. Hence, this writ petition on behalf of petitioner with latches of about 4 year for the following reliefs:-