ARTI DEVI Vs. DISTRICT JUDGE SIDHARTH NAGAR

JUDGEMENT

(1.) Heard Sri Jitendra Kumar Yadav, Advocate holding brief on behalf of Sri Chandeshwar Prasad, learned counsel for the petitioner and perused the record.

(2.) The writ petition is directed against the order dated 03.03.2001 passed by District Judge, Siddharth Nagar allowing Revision No. 29 of 2001.

(3.) It appears that for cancellation of sale deed dated 22.01.1991 Original Suit No. 264 of 1997 was filed alongwith a delay condonation application, whereupon the Trial Court passed order condoning delay in filing suit. Subsequently, when an application was filed for recall of that order, that was also rejected by Trial Court vide order dated 08.02.2001 and thereagainst a revision was preferred by defendant, which has been allowed by District Judge, Siddharth Nagar vide impugned order dated 03.03.2001.