Allahabad High Court
Raza Hassan Khan & Anr. vs Deputy Director Of ... on 22 November, 2019
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- CONSOLIDATION No. - 32281 of 2019 Petitioner :- Raza Hassan Khan & Anr. Respondent :- Deputy Director Of Consolidation,Gonda Now Balrampur & Ors. Counsel for Petitioner :- Pradeep Kumar Pandey,Anurag Bajpai Counsel for Respondent :- C.S.C. Hon'ble Rajan Roy,J.
Heard.
The petition is delayed by 29 years, as the order impugned which was passed by the DDC under Section 48 was passed on 20.12.1990.
There is no satisfactory and acceptable explanation for such an inordinate delay. It is not acceptable that the factum of the impugned order having been passed was not known to the petitioner as 'Kabza Parivartan' must have taken place consequent to the consolidation operation's and the Khatauni's also must have been prepared after its close.
Therefore, in these circumstances the petition is dismissed on the ground of delay and lapses.
Order Date :- 22.11.2019 Lokesh Kumar