MUKHTAR SINGH AND ANOTHER Vs. DEPUTY DIRECTOR OF CONSOLIDATION, SITAPUR CAMP, LAKHIMPUR KHERI AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the review petitioners.

(2.) Against the order dated 23.5.2008 the present review petition has been filed.

(3.) Submission of learned counsel for the review petitioners is that upon issuance of notification under Sec. 6(1) of the U.P. Consolidation of Holdings Act (hereinafter referred to as the 'Act') on 31.7.1995 the revisional court was not possessed with the power to entertain any revision filed after 23 years. The revision was highly belated. He further submits that upon issuance of notification under Sec. 6 of the Act the jurisdiction of the revisional court came to an end to entertain any such revision, therefore, the order passed by the revisional court is without jurisdiction. It is also submitted that rights which have accrued in favour of the petitioners by virtue of the appellate order or of the orders passed by the Consolidation Officer will be saved on the strength of the consequences provided under Sec. 6(2) of the Act. It is also submitted that the remedy is to get the order cancelled by adopting other modes provided under law, but revision would not be maintainable.