ANIL KUMAR, J. - (1.) HEARD Sri J.N. Misra, learned counsel for the petitioners and learned Standing Counsel and perused the record.
(2.) THE controversy in the present case relates to allotment of chak at Gata no. 365 situated at village Shiv Lal Purwa, Mazra Behta Kachchha, Tehsil Safirpur, District Unnao . At the time of allotment of chak when the consolidation proceedings has started in the village in question , objection has been filed before the consolidation officer, dismissed by order dated 15.3.2014 .
(3.) AGGRIEVED by the said order, on 3.6.2014 Shiv Sagar/ opposite party no.3 has filed an Appeal No. 345 of 2013 under Section 21(1) of the U.P. Consolidation and Holdings Act before the Settlement Officer Consolidation, Unnao alongwith an application for condonation of delay, dismissed for want prosecution on 7.8.2014. Thereafter an application for restoration has been moved and after condoning the delay , appeal was dismissed by order dated 3.9.2014.;