BORESHWAR NATH MAHADEV MANDIR Vs. NAMONARAYAN DIXIT

JUDGEMENT

(1.) Petitioner seeks review of order dated 04/07/2018 passed in Writ Petition No. 5074/2017.

(2.) There is a delay of 200 days in filing the petition, condonation whereof is being sought vide I.A. No.728/2019. It is urged that the petitioner was not a party to the proceedings and since the order, which was passed without affording any opportunity of hearing. It was only when the petitioner went to harvest the crops, he was prevented by the Tahsildar, he came to know about the order. The respondents though have chosen not to file reply have opposed the condonation.

(3.) Heard learned counsel for the parties at length. For the reasons which follows we are not inclined to condone the delay.