Sanjeev Kumar vs Dy. Director Of Consolidation ...
2016 Latest Caselaw 4008 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - B No. - 30220 of 2016
 

 
Petitioner :- Sanjeev Kumar
 
Respondent :- Dy. Director Of Consolidation Kannauj And 3 Others
 
Counsel for Petitioner :- Shivam Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Heard Sri Shivam Yadav for the petitioner.

The writ petition has been filed against the order of Settlement Officer Consolidation dated 6.8.2003 condoning the delay in filing the appeal and the order of Deputy Director of Consolidation dated 31.3.2016 dismissing the revision of the petitioner.

Against the order of Consolidation Officer dated 27.7.1988, an appeal was filed on 8.8.1989 along with delay condonation application. In the memorandum of appeal as well as in the application for condonation of delay it has been stated that the order dated 27.7.1988 was passed without giving any notice to the appellant as such he had no knowledge of the impugned order before filing the appeal. The explanation given for condonation of delay has been accepted by the Settlement Officer Consolidation and he, by the impugned order, condoned the delay. The revision filed by the petitioner has been dismissed.

This Court in exercise of writ jurisdiction cannot go into the sufficiency of cause for condonation of delay.

The petition is dismissed.

Order Date :- 8.7.2016

Rahul /-