ANJANI KUMAR MISHRA, J. - (1.) Heard learned counsel for the petitioner and Shri Sunil Kumar Singh, who has filed caveat on behalf of respondents 3 to 9. The instant writ petition arises out of an application under Section 42(A) of the U.P. Consolidation of Holdings Act filed by the respondents and seeks quashing of the order dated 06.12.2018 passed by the respondent no.1 and the orders dated 28.07.2011 and 30.09.2013 passed by respondent no.2.
(2.) The submission of counsel for the petitioner is that an application under Section 42A of the U.P. Consolidation of Holdings Act, which was filed almost 3 years after the close of consolidation operations by issuance of a notification under Section 52(1) of the U.P. Consolidation of Holdings Act, was not maintainable. The consolidation authorities have committed patent illegality in entertaining the application and allowing the same. The orders have been wrongly and illegality affirmed in revision. The orders impugned are therefore, liable to be quashed, as wholly without jurisdiction.
(3.) He has placed upon the following judgements - 1. Pateshwari Dutt Pandey v. Deputy Director of Consolidation, Faizabad and others, 2015(129) Rev Dec 455. 2. Sripal and two others v. D.D.C. Raebareli and 4 others, 2017 (137) Rev Dec 189. 3. Bhunesh Dutt and others v. Joint Director of Consolidation and others, 2015 (126) Rev Dec 525. 4. Bhagwat Prasad v. State of U.P. and two others, 2015 (126) Rev Dec 666. ;