K.P. Singh, J. - (1.) THIS is a review application seeking recall of my Order dated 19.03.1979 whereby the Writ Petition has been dismissed.
(2.) THE applicants Petitioners had gone to the Supreme Court against my Order dated 19.03.1979 and their Lordships of the Supreme Court passed the following order : Allowed to withdraw the petition. It will be open to the Petitioners to move the High Court by way of a review petition if so advised and if law permits. The present review application has been filed with an application for condo nation of delay. I have gone through the affidavit filed in support of the application for coadunation of delay and I am not satisfied with the explanation for the delay. But, however, the applicants have taken shelter behind the mistake of a counsel of this Court and their counsel has placed reliance upon the ruling of their Lordships of the Supreme Court reported in AIR 1981 Supreme Court 1400 so I do not think it proper to dismiss the review application on the ground of limitation.
(3.) ON merits, the Petitioners -applicants had claimed co -tenancy right in the disputed land and I did not accept their claim as is evident from my Order dated 19.03.1979.;