- (1.) Heard learned Counsel for the Petitioner and the learned Counsel for the contesting Respondents.
(2.) The issue is very short, as the matter has now to be examined in the light of the earlier judgment of this Court dated 10th September 2007 in writ petition No. 16761 of 2007. The judgment being precise and which also details the facts necessary for adjudication, is being gainfully reproduced here under: Hon'ble Janardan Sahai, J. Counsel for the parties agree that the writ petition may be disposed of finally. The plot in dispute is 2941. It was recorded in the basic year in the name of late Indra Raj father of the Petitioners and late Hari Singh father of the Respondents 3, 4 and 5. Objections under Section 9 of the U.P. Consolidation of Holdings Act were filed by Indra Raj. The compromise was entered on 31.1.1990 and order of compromise was passed by the Consolidation Officer on 15.2.1990. Against the order dated 15.2.1990 two appeals were filed one by the Respondents 3, 4 and 5 and another by the Respondents 2, 3 and 4, in the years 2003 and 2004 and were therefore belated and applications for condoning the delay was filed in both the appeals. The Settlement Officer Consolidation by his order dated 31.8.2004 dismissed both the appeals on the ground that sufficient explanation for the delay had not been given. The order of the Settlement Officer Consolidation was challenged in revision by the Respondents 2 to 5. The Deputy Director of Consolidation has allowed the revision, has set aside the order of the Settlement Officer Consolidation as well as of the Consolidation Officer dated 15.2.1990 and has directed the Consolidation Officer to decide the case on merits. It was submitted by the Petitioners counsel that the Deputy Director Consolidation has not considered whether the Settlement Officer Consolidation was right in dismissing the appeal on the ground that the delay had not been explained, in as much as that was the basis of the order of the Settlement Officer Consolidation. There appears to be some merit in the contention of the Petitioners' counsel. The Deputy Director Consolidation has not adverted to the question whether finding of the Settlement Officer Consolidation was right that the delay was not properly explained. The matter has therefore to go back to the Deputy Director Consolidation for a fresh decision in accordance with law. The writ petition is allowed. The order dated 14.2.2007 passed by the Deputy Director Consolidation, Baghpat is set aside. The matter is sent back to the Deputy Director Consolidation for a fresh decision and the Deputy Director Consolidation shall try to decide the revision expeditiously and if possible within a period of six months from the date a certified copy of this order is filed before him.
(3.) Sri Tyagi learned Counsel for the Petitioners submits that when the matter was remitted to the Deputy Director of Consolidation, the Petitioner had taken full care to explain the delay in the grounds of revision and the delay having been explained and the obvious consequences of losing property being evident, it was just and equitable for the Deputy Director of Consolidation to have condoned the delay taking a liberal view in the matter. He therefore submits that the impugned order deserves to be set aside and the delay as prayed for deserves to be condoned.;