RAM AVTAR Vs. DY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Shri Devi Prasad Singh, learned counsel for the petitioner, learned State Counsel as well as Shri S.P.S. Somvanshi, learned counsel for the respondent and perused the record.

(2.) Facts in brief of the present case are that aggrieved by the order dated 21.10.1978 passed by Settlement Officer, Consolidation, Ram Avtar son of Mahavir resident of Gram Salem Bhadari, Pargana Rampur, Tehsil Lalganj, District-Pratapgarh filed a revision bearing Revision No.8884 of 1442 "Ram Avtar vs. Gaon Sabha" under Section 48 U.P. Consolidation of Holdings, Act before the Deputy Director of Consolidation, Pratapgarh which was dismissed on 6.6.1979.

(3.) Thereafter, Manohar son of Manbodh on 27.4.2006 moved an application for review of the said order along with an application for condonation of delay.