Mukteshwar Prasad, J. - (1.) Heard learned Standing Counsel for the petitioners and Sri Prabhat Agarwal, learned Counsel for respondent No. 3.
(2.) Counter and rejoinder affidavits have been exchanged between the parties and are on record. With the consent of learned Counsel for the parties, the petition is being disposed of finally at this stage,
(3.) By means of this petition, the tenant-petitioners have challenged the order-dated 5.8.1995 passed by the respondent No. 1 whereby the tenants' application for condonation of delay under Section 5 of the Limitation Act was rejected.;