S.U.Khan, J. - (1.) This writ petition was dismissed by me on 12.8.2004 against which S.L.P. No. 24116 of 2004 was filed before Supreme Court. The Supreme Court on 3.12.2004 dismissed the said S.L.P. as withdrawn by following order: "After arguing for some time, the learned counsel for the petitioner sought permission to withdraw the special leave petition stating that no written consent was taken by the contesting respondent as required under Section 196 of the Agra Tenancy Act. Though this point was urged but it has not been considered and the petitioner wants to move the High Court in review on mis point. Under the circumstances, the special leave petition is dismissed as withdrawn."
(2.) Thereafter this review petition has been filed alongwitn delay condonation application.
(3.) Delay in filing review petition is condoned.;