(1.) THE writ application is directed against the order passed by the Commissioner, Land Records and Settlement, allowing the revision of the present opposite parties to 2 to 7.
(2.) THOUGH several contentions have been raised, it is unnecessary to deal with them as in view of the defective procedure adopted by the Commissioner, the impugned order is required to be set aside and the matter is to be remanded for fresh disposal.
(3.) ONE of the contentions raised by the counsel for the petitioner relates to the question of condonation of delay without serving any notice. It has been asserted that no notice on the limitation petition had been issued to the present petitioner, and the delay in filing the revision had been condoned even without indicating any reason for such condonation of delay.