Narayan Shukla, J. - (1.) Heard Mr. H.R. Shukla, learned counsel for the petitioners and learned Standing counsel.
(2.) The petitioners are aggrieved with the order dated 16.09.03 passed by the Tahsildar (Judicial), Gonda whereby the application of the opposite parties for restoration of case has been allowed with the cost of Rs. 30/- setting aside the order dated 10.05.1984 as also the order dated 11.09.2009 passed by the District Magistrate, Gonda in the revision, whereby the order passed by the court below has been upheld.
(3.) It is not in dispute that the proceeding is an ex parte.;