R.H. Zaidi, J. - (1.) Heard learned counsel for the parties.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioners pray for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 20.12.1996 passed by the Consolidation Officer, respondent No. 3 and the order dated 28.11.1997 passed by respondent No. 1 in exercise of powers under section 48 of the U.P. Consolidation of Holdings Act, for short "the Act".
(3.) The relevant facts of the case giving rise to the present petition, in brief, are that the Consolidation Officer passed an order dated 24.10.1979 in favour of the petitioners. Respondent No.2 when came to know about the aforesaid order, filed an application for setting aside the said order alongwith an application under section 5 of the Limitation Act, on 24.4.1996. The said application was objected to arid opposed by the petitioners. The Consolidation Officer after hearing the parties and after perusing the material on record, held that there was sufficient cause for condonation of delay. Having recorded the said finding, the Consolidation Officer condoned the delay by his judgment and order dated 20.12.1996. Challenging the validity of the said order, four revisions were filed by the petitioners. The revisions filed by the petitioners also met the same fate and were dismissed by the Deputy Director of Consolidation by his judgment and order dated 28.11.1997, hence the present petition.;