R.H. Zaidi, J. - (1.) Heard learned counsel for the parties.
(2.) Present petition has been filed against the judgment and order dated 31.12.1993 and the order dated 23.4.1985 passed by the Deputy Director of Consolidation and the Consolidation Officer respectively.
(3.) For the purposes of disposal of the present petition, it is not necessary to state the facts of the case in detail. It would suffice to say that the appeal filed by Smt. Shubhraji, vendor of the petitioner, is pending disposal before the Settlement Officer Consolidation against the order passed by the Consolidation Officer dated 23.4.1985. The petitioner, who is a vendee, against the said order filed a revision alongwith an application under section 5 of the Limitation Act under section 48 of the U.P. Consolidation of Holdings Act, for short, 'the Act'. The Deputy Director of Consolidation has dismissed the application under section 5 of the Limitation Act as well as the revision. Hence the present petition.;