RAM NATH PURI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Umesh Chandra Prajapati, learned counsel for the respondent nos. 3,4 and 5. The instant writ petition has been filed by the petitioner seeking a writ of certiorari for quashing the order dated 14.08.2018 passed by the Deputy Director of Consolidation, Jhansi as also the order dated 14.09.2016 passed by the Settlement Officer Consolidation, Jhansi.

(2.) Appeal No. 93 of 2015-16 was filed by the petitioner challenging the order of the Consolidation Officer passed in Case No. 3289/14-12-74/17-1-75 and 6-12-75/29-11-76 along with an application for condonation application under Sec. 5 of the Limitation Act.

(3.) The appeal was filed alleging that the appellant had not preferred any objection before the Consolidation Officer and that their names had been, fraudulently, got expunged.