ABDUL KHALIQ Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for Caveator-respondent no. 2 and the learned Standing Counsel for the State-respondents.

(2.) Challenge in the present writ petition is the order dtd. 13/10/2021 passed by the Deputy Director of Consolidation (in brevity 'DDC') allowing the restoration application along with a delay condonation application filed on behalf of Saidhurrahman (respondent no. 2) and two others which was filed against the order dtd. 7/9/1994 (Annexure-6) passed by the DDC dismissing the revision for want of prosecution.

(3.) Grievance of the petitioners is that the DDC has illegally condoned the delay and allowed the restoration application moved on behalf of respondent no. 2 without considering the fact that they are not vitally interested person in the property in question.