Pankaj Mithal, J. - (1.) HEARD Learned Counsel for the petitioner and Sri Juned Alam, Learned Counsel for respondent No.5 and 6/1 to 6/4.
(2.) A declaratory suit was decreed on 21.10.1997 on the basis of a compromise dated 1.4.1992. The contesting respondents applied for setting aside the compromise decree vide application dated 8.3.2007 along with an application for condoning the delay in moving the aforesaid application. The delay in filing the above application has been condoned by the impugned order dated 15.4.2011 and the petitioner's revision against the same has been dismissed on 1.9.2011. The above two orders dated 1.9.2011 and 15.4.2011 are under challenge in the present writ petition. The petitioner has also filed a revision before the Board of Revenue against the order dated 1.9.2011.
(3.) LEARNED counsel for the petitioner states that the petitioner has already moved an application before the Board of Revenue for withdrawing the aforesaid revision as second revision is not maintainable but no orders on the said application have been passed as Members are not available to deal with the said application.;