ANOOP KUMAR Vs. DEPUTY DIRECTOR OF CONSOLIDATION, BAHRAICH

JUDGEMENT

(1.) Heard Shri Ashish Raman Mishra, learned counsel for the petitioners and Shri U.S. Sahai, learned counsel for private respondents No. 2 and 3 on caveat. Notice on behalf of respondent No. 1 has been accepted by the office of Chief Standing Counsel.

(2.) Under challenge is the order dtd. 30/7/2024 passed by the DDC, Bahraich whereby an application moved by the petitioner dtd. 28/3/2024 has been disposed of in terms of the impugned order dtd. 30/7/2024.

(3.) The submission of learned counsel for the petitioners is that the private respondents No. 2 and 3 had filed a revision before the respondent No. 1. The said revision was accompanied by an application seeking condonation of delay. Upon notice of the said proceedings, the petitioners had filed an application dtd. 23/3/2022, a copy of which has been brought on record as annexure No. 8 to the petition. In terms of the said application, it was urged by the petitioner that the revision is barred by limitation and this issue of limitation should be considered as a preliminary issue and be decided first. On the said application, the Presiding Officer, by means of order dtd. 30/3/2022, passed an order that all the issues shall be considered and fixed the application for hearing on 13/4/2022.