BASHIR AHMED Vs. BOARD OF REVENUE AND ORS

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The challenge, in this intra-court appeal, is the order of Single Bench dated 28th April, 2011, whereby the writ petition filed by petitioner, against the order of Revenue Board rejecting his revision petition, arising out of order passed on an application for temporary injunction, has been dismissed.

(3.) The appeal has been filed with a delay of 225 days. An application has been filed under Section 5 of the Limitation Act for condonation of delay. We have examined the matter on merits also and we find that there is no merit in the appeal also. In these circumstances, no useful purpose will be served in condoning the delay. However, in the interest of justice, we condone the delay in filing the appeal. Application under Section 5 of the Limitation Act stands allowed.