Allahabad High Court
Purushottam Lal And 9 Others vs State Of U.P. And 15 Others on 26 November, 2019
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 37619 of 2019 Petitioner :- Purushottam Lal And 9 Others Respondent :- State Of U.P. And 15 Others Counsel for Petitioner :- Harish Kumar Yadav Counsel for Respondent :- C.S.C.,Diwakar Singh Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioners and Shri Diwakar Singh for the Gaon Sabha, respondent no. 4.
The writ petition arises out of proceedings under Section 122-B of the U.P. Zamindari Abolition and Land Reforms Act, which were drawn against one Ramanand son of Siyambar.
The proceedings culminated in an order dated 09.09.1986 directing eviction of a person against whom they had been drawn, namely Ramanand.
29 years thereafter, the petitioners filed a revision claiming to be the heirs of Ramanand.
The Chief Revenue Officer finding that absolutely no explanation for this inordinate delay has been furnished dismissed the revision as, highly barred by time.
Upon hearing counsel for the parties and upon a perusal of the impugned order, I do not find any illegality that would warrant interference.
The writ petition is found to be without merit and is dismissed.
Order Date :- 26.11.2019 Mayank