DINRAJ Vs. DY. DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned Standing Counsel for the respondents 1 and 2; and Sri Rajesh Kumar Yadav holding brief of Sri Arun Kumar Srivastava for the respondent No. 21.

(2.) The present petition has been filed challenging the order dated 19.06.2015 passed by the Deputy Director of Consolidation and the orders dated 109.2014 and 04.10.2014 passed by the Settlement Officer of Consolidation.

(3.) The delay in filing the writ petition has been explained in paragraphs 28 and 31. The explanation is found good and sufficient.