Anjani Kumar Mishra, J. - (1.) SRI Ramesh Pundir has filed his appearance on behalf of respondent No. 2 in Court today, which is taken on record. Heard Sri Arjun Singhal, learned Counsel for the petitioner and Sri Ramesh Pundir, learned Counsel for respondent No. 2.
(2.) THIS writ petition has been filed challenging the order dated 18.9.2014 passed by the Deputy Director of Consolidation in Revision No. 201 under section 48 of the U.P. Consolidation of Holdings Act. By this order, the parties have been directed to maintain status quo. The petition arises out of proceedings for allotment of chaks. By the order passed by the Consolidation Officer, the chak of the contesting respondents was modified. The consequential appeal was dismissed and, therefore, the revision has been filed, wherein the interim order has been granted.
(3.) LEARNED Counsel for the petitioner has submitted that the revision was belated and was accompanied by an application for condonation of delay. It has further been stated that the copy of the order impugned in the revision was not filed. The revision was therefore incompetent and yet an interim order has been granted without condoning the delay in filing the same.;