Allahabad High Court
Rahisan vs Consolidation Officer Amroha And ... on 19 September, 2019
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- WRIT - B No. - 2141 of 2019 Petitioner :- Rahisan Respondent :- Consolidation Officer Amroha And Another Counsel for Petitioner :- Darwari Lal Counsel for Respondent :- C.S.C.,Arun Kumar Srivastava Hon'ble Salil Kumar Rai,J.
The present writ petition has been filed against the order dated 31.1.2015 passed by the Consolidation Officer, Amroha in proceedings registered under Section 9-A(2) of the Uttar Pradesh Consolidation of Holdings Act, 1953 (herein after referred to as the '1953' Act). The petitioner has alternative remedy under the Act, 1953.
It also appears from a perusal of C-H Form 23 annexed as Annexure 1 to the writ petition that a revision was dismissed by the Deputy Director of Consolidation vide his order dated 18.3.2014. The order dated 18.3.2014 has not been challenged in the present writ petition. Further, there is laches of almost 1574 days in filing the writ petition and the laches have not been explained in the writ petition.
In view of the aforesaid, it is not a fit case for interference by this Court under Article 226 of the Constitution of India.
The writ petition lacks merit and is dismissed.
Order Date :- 19.9.2019 Arif