Krishna Murari, J. - (1.) Heard Sri Ashok Tripathi, learned Counsel for the petitioners and Sri S.K. Mishra appearing for con testing respondents.
(2.) Challenge-in this petition has been made to order dated 12.5.2003 passed by Deputy Director of Consolidation dismissing the revision filed by petitioners as barred by time.
(3.) Shorn of unnecessary details, facts relevant for the purposes of the case, are as under; Aggrieved by judgment dated 22.12.1998 passed by Settlement Officer Consolidation, petitioner preferred a revision which was numbered as Revision No. 8 of 1999. Said revision was filed on 28.1.1999 and remained pending for four years. On 21.4.2003, an application was moved on behalf of contesting respondents stating therein that revision was barred by time and there was no application under section 5 of Limitation Act for condonation of delay as such the same is liable to be dismissed on the ground of limitation. Thereafter, petitioners moved an application under section 5 of Limitation Act seeking condonation of delay in filing the revision on the ground that delay was caused due to mistake committed by their Counsel in calculating the period of limitation and the same was liable to be cordoned. Deputy Director of Consolidation vide order dated 12.5.2003 refused to condone the delay and dismissed the revision as barred by limitation. Aggrieved, petitioners have approached this Court.;