Vansh Gopal vs Deputy Director Of Consolidation ...
2023 Latest Caselaw 9898 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 1233 of 2023
 

 
Petitioner :- Vansh Gopal
 
Respondent :- Deputy Director Of Consolidation And 3 Others
 
Counsel for Petitioner :- Kailash Nath Singh
 
Counsel for Respondent :- C.S.C.,Bhupendra Kumar Tripathi
 

 
Hon'ble Chandra Kumar Rai,J.

Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Mr. Bhupendra Kumar Tripathi, learned counsel for respondent- Gaon Sabha.

The instant petition has been filed for mandamus directing the respondent no.1 i.e. Deputy Director of Consolidation, Jaunpur to decide the preliminary objection filed by the petitioner dated 18.3.2023 in respect to the limitation and maintainability of the time barred revision within stipulated period.

Learned counsel for the petitioner submitted that the title revision filed along with the application under Section 5 of Limitation Act is pending before respondent no.1. He further submitted that in the title objection petitioner filed a preliminary objection dated 18.3.2023 along with judgment of Division Bench of this Court reported in 2022 (3) ADJ 1, Ram Prakash Vs. Depurty Director of Consolidation, Hardoi and Others, which is pending consideration before respondent no.1.

Without expressing any opinion on merits of the case and keeping in view of the facts and circumstances, respondent no.1 i.e. Deputy Director of Consolidation, Jaunpur is directed to decide the aforementioned preliminary objection of the petitioner in accordance with law expeditiously preferably within a period of two months from the date of production of certified copy of this order before him.

Accordingly, the writ petition is finally disposed of.

Order Date :- 4.4.2023

Rameez