MADHU AND ANOTHER Vs. THE SETTLEMENT OFFICER, CONSOLIDATION AND OTHERS

JUDGEMENT

(1.) HEARD Sri M.C. Singh, learned counsel for the petitioners as well as learned Standing Counsel, representing the State respondents and perused the materials on record.

(2.) HERE is a writ petition, which has been filed by Smt. Madhu and Smt. Babli, who had subsequently purchased the plots of land situate in Village Dadupur, Pargana Dhankaul, Tehsil Sadar, District Gautam Buddhnagar on 22nd June, 2006 by getting sale deed executed from one Sabir, Son of Alia, also resident of the said Village. Through this writ petition, the subsequent purchasers of the land, who had entered the scene on 22nd June, 2006, have assailed the order passed by the Settlement Officer, Consolidation on 12.10.2009.

(3.) SRI M.C. Singh, learned counsel for the petitioners has placed reliance on the judgments reported in 2009 (3) ARC 563 D.D. Vaishnav Vs. State of M.P. and others and 2009 (3) ARC 204, State of Jharkhand and others Vs. Ashok KUmar Chokhani and others in support of his submission that the Settlement Officer, Consolidation could have entertained the application seeking condonation of delay, passed an order in the light of the submissions put-forth in the said application. He has unnecessarily gone into background and merits of the case.