S.K.Singh, J. - (1.) Heard Sri S.S. Chauhan, learned Advocate in support of this petition and learned Standing Counsel.
(2.) This petition challenges the order of the Board of Revenue and that of the Additional Commissioner. Appellate Authority has dismissed the appeal as barred by time which is said to be of one day and revision was also dismissed.
(3.) When the writ petition was filed notices were directed to be issued. Thereafter on the substitution matter also notices were sent which will deemed to have been served in view of the office report. Writ petition is of the year 1988 and thus about seventeen year has already passed and now this Court is of the view that for this very small matter disposal of the writ petition is not to be detained. Accordingly, this writ petition is being disposed of as requested by Sri Chauhan, learned Advocate.;