IMRAN AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition has been filed against the orders dated 28.11.2014 and 4.5.2016 passed by respondent no.3-Additional District Magistrate (Finance and Revenue), Ghaziabad.

(2.) There is a delay in filing of the instant writ petition which has been explained in paragraph 23 of the writ petition as it has been stated that the order dated 4.5.2016 by which the Recall Application, for recalling of the order dated 28.11.2014, was rejected came to the knowledge of the petitioner only when the plot of the petitioner was put up for auction.

(3.) Learned counsel for the petitioner submits that the petitioner is a well to do person and he would have never allowed the order dated 4.5.2016 to have gone unchallenged had he the knowledge about it.