ARUN KUMAR & ANOTHER Vs. ARVIND KUMAR

JUDGEMENT

(1.) The petitioners have filed present writ petition being aggrieved by the order dated 11.08.2015 passed by the Board of Revenue, Gwalior and order dated 25.04.2015 passed by the SDO, Gwalior.

(2.) Facts of the case are as under:

(3.) The respondent came to know about this fact and challenged the order of Tehsildar before the SDO by way of appeal. Since, the respondent No.1 was party before the Tehsildar, therefore, he filed an application seeking permission to file appeal. Since, there was a delay in filing the appeal, therefore, the respondent also filed an application under Section 5 of the Limitation Act seeking condonation of delay.