Ram Surat Ram (Maurya), J. - (1.) Heard Sri Ravi Nath Tilhari, for the petitioner/review applicant.
(2.) The writ petition was filed against the orders of Settlement Officer Consolidation dated 01.08.2013, rejecting the application of the petitioner for deciding delay condonation application, before hearing arguments on merit in appeal and Deputy Director of Consolidation dated 04.06.2014, dismissing the revision of the petitioner against aforesaid order, in the proceeding under Sec. 11 of U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) The writ petition was dismissed by judgment dated 05.09.2014, holding that the appeal, revision and application in the proceedings under the Act are being decided by consolidation authorities, adopting summary procedure, giving opportunity of hearing to the parties. In the absence of any statutory provision under the Act or Rules framed in it, requiring to decide delay condonation application, before hearing the arguments on merit in appeal, impugned orders cannot be said to be illegal. The petitioner has filed this petition for review of judgment dated 05.09.2014.;