BODDA Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri Ram Swaroop Singh, alongwith Sri Shivakant Singh, learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.

(2.) Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 8.1.2013 passed by the Deputy Director of Consolidation (in short, 'DDC') in revision no. 156 (Bodda Vs. Raghuvir and Others), by which the DDC has dismissed the revision of the petitioner holding it as not maintainable.

(3.) While assailing this order, Sri Singh contends that the Settlement Officer of Consolidation has erred in condoning the delay of 23 years in the appeal filed by the other side challenging the order dated 23.3.1987 passed by the Assistant Consolidation Officer. It is also contended that the delay was condoned ignoring the objection to the delay condonation application. The DDC has dismissed the revision on the ground that the revision, being against an interlocutory order, is not maintainable. In the submissions of learned counsel for the petitioner, an order condoning the delay in filing the appeal would fall in the ambit of final order and not interlocutory order and revision would be maintainable.