PRABHU Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Supplementary affidavit filed today, is taken on record. Heard Sri Rakesh Pandey alongwith Sri Rishi Kant Rai, learned counsel for the petitioners, Sri K.R. Sirohi, learned Senior Counsel assisted by Sri Yogesh Kumar Singh, learned counsel for respondent Nos. 2 to 5 and Sri R.D. Singh, learned counsel for respondent Nos. 6 to 9.

(2.) Through this writ petition, the petitioners have prayed for issuing a writ of certiorari quashing the order dated 4.10.2012 passed by Deputy Director of Consolidation, Ghazipur in Revision No. 1210 (Naresh v. Mukhram), Revision No. 1297 (Mukhram v. Prabhu) and Revision No. 1298 (Surendra v. Prabhu).

(3.) Sri Rakesh Pandey alongwith Sri Rishi Kant Rai, learned counsel for the petitioners contends that the Revisions No. 1297 and 1298 were barred by time and there were also applications for condonation of delay but without issuing notice and without condoning the delay, revisions have been entertained and impugned order has been passed. In the submission of learned counsel for the petitioners, unless the delay is condoned, there could be no revision and the Deputy Director of Consolidation has erred in allowing the revisions.