S.U. Khan, J. - (1.) Heard Sri Sanjai Goswami, learned Standing Counsel for petitioner. No one is present for the contesting respondents.
(2.) First order challenged in the instant writ petition is dated 19.1.1973 passed by Consolidation Officer, Powayan, district Shahjahanpur in cases No. 582 to 588. All the cases were filed by Forest Department against respondent Nos. 3 to 8. The cases were filed after expiry of period of limitation. Delay was hardly of one month. Main plea of the Forest Department was that it had already decided the cases against the contesting respondents and the matter had been approved by High Court. The prayer through objection was that entry in the name of Forest Department be made in revenue record, which was formal in nature. Delay was very nominal and Consolidation Officer while rejected the objection as barred by time by order dated 19.3.1983 took an extreme technical view.
(3.) Against the said order revision was filed before DDC, Shahjahanpur numbered as Revision Nos. 116 to 120 and 123. Subsequently DDC, Shahjahanpur rejected the revision on 10.5.1973 hence this writ petition.;