BRIJENDRA MISHRA Vs. D.D.C. SULTANPUR

JUDGEMENT

(1.) Pursuant to the order dated 22.05.2019, petitioner-Brijendra Mishra is present in Court. The manner in which the application seeking withdrawal of writ petition was filed is very disturbing. In fact, conduct of the petitioner in frequently attempting to abuse the process of the Court by filing successive petitions cannot be appreciated; rather the same is a clear manifestation of how an unscrupulous litigant can go to the extent of misleading this Court. For appropriately appreciating the issue engaging attention of this Court a little background of the case needs to be mentioned.

(2.) In a title dispute involving parties two orders, namely, the order dated 17.02.2014 and the order dated 20.05.2016 were passed by the Settlement Officer, Consolidation in appeals which had arisen out of the order passed by the Consolidation Officer in proceedings under Section 9A (2) of U.P. Consolidation of Holdings Act. The petitioner has preferred two separate revision petitions challenging the order dated 17.02.2014 and the order dated 20.05.2016 passed by the Settlement Officer, Consolidation.

(3.) The petition bearing Writ Petition No.2121 (M/S) of 2019 was filed by the petitioner invoking the jurisdiction of this Court under Article 227 of the Constitution of India with the prayer to issue a direction to the revisional court to decide and conclude the proceedings of revision petition preferred by the petitioner.