WPMS/595/2021
2021 Latest Caselaw 861 UK

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                                     WPMS No.595 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Saurabh Pandey, Advocate, for the petitioners.

This writ petition has been preferred by the petitioners as against the judgment and order dated 30.11.2018, passed by the Deputy Director Consolidation under Section 48 of the UP Consolidation of Holdings Act.

This writ petition suffers from the defects and laches and no plausible explanation has been given by the petitioners in the writ petition.

Learned counsel for the petitioner prays for and is granted two weeks' time to file supplementary affidavit to explain the laches.

List this matter after two weeks.

(Sharad Kumar Sharma, J.) 12.03.2021

NR/