- (1.) Heard Sri Pradeep Saxena, for the petitioner.
(2.) This writ petition has been filed against the orders of Consolidation Officer dated 23.06.2003, Settlement Officer Consolidation dated 08.04.2011 and Deputy Director of Consolidation dated 12.09.2011, passed in the proceeding under Section 9-A of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act). Stamp Reporter has reported delay of 3 years 265 days in filing the writ petition. Delay has not been satisfactorily explained.
(3.) Dispute is in respect of land of basic consolidation year khatas 20, 50, 51, 115 and 126 of village Barkapur, tahsil and district Bareilly, which was recorded in the name of Jhau son of Dilshukh. Smt. Ramkali (daughter of Jhau) (now represented by respondents-4 to 7) filed an objection under Section 9 of the Act, for recording her name over the land in dispute, on the basis of sale deed dated 04.02.1986, allegedly executed by Jhau in her favour. Consolidation Officer, by order dated 19.12.1986 recorded her name over the land in dispute, on the basis of aforesaid sale deed.;