RAMA SHANKAR LAL Vs. STAE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners. Learned Standing Counsel appears for respondent Nos. 1, 2 and 4. Sri Rameshwar Prasad Shukla, learned counsel has accepted notice on behalf of respondent No. 3-Gram Panchayat.

(2.) This writ petition has been filed with the following prayer :

(3.) The order impugned appears to have been passed on the restoration application dtd. 14/11/2022 filed by the petitioners for restoring the revision that was dismissed on 13/12/2013. The restoration application was filed along with a delay condonation application under Sec. 5 of the Limitation Act. The reason for delay mentioned in the affidavit filed in support of the application under Sec. 5 of the Limitation Act is sought to be explained in paragraph Nos. 2, 3 and 4 of the affidavit which are quoted below:-