- (1.) Heard Sri A.P.Tewari, learned counsel for the petitioners, learned Standing Counsel appearing for the State-respondents and Sri R.K. Chaubey, learned counsel for the respondent nos. 3 and 4.
(2.) Through this writ petition, the petitioners have prayed for issuing a writ of certiorari quashing the order dated 24.7.2002 passed by the Settlement Officer Consolidation (in short SOC) and the order dated 4.1.2005 passed by the Deputy Director Consolidation (in short DDC). Vide order dated 24.7.2002 the SOC has condoned the delay in filing the appeal and fixed date for hearing of the appeal whereas by the subsequent order dated 4.1.2005 the DDC has dismissed the revision holding it to be not maintainable against the order dated 24.7.2002.
(3.) The impugned orders have been assailed on two grounds: (i) The SOC has erred in condoning the delay without recording satisfaction that the delay was satisfactorily explained. (ii) The DDC has also erred in dismissing the revision holding it to be not maintainable.;