MAHENDRA SINGH RAGHUVANSHI Vs. VINOD SINGH RAGHUVANSHI

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India assails the order of the Board of Revenue, which in a revision was testing the legality and validity of interim order passed by the Sub-Divisional Officer, Vidisha while entertaining an appeal after allowing the application under Section 5 of the Limitation Act condoning delay of about 30 years.

(2.) Learned counsel for rival parties are heard.

(3.) The reason which persuaded the Sub-Divisional Officer, Vidisha to condone the delay of about 30 years was that the petitioner was not a party in the mutation proceedings in question and thus the Courts below were of the view that the question of respondent herein coming to know of the mutation proceedings did not arise.