RAM SURAT RAM (MAURYA), J. - (1.) Heard Sri Ashok Kumar Singh Bais for the petitioners, Standing Counsel for State and Sri Rajesh Yadav for gram panchayat. The writ petition has been filed against the order of Sub Divisional Officer dated 2.11.2007 cancelling the patta of the petitioners and the order of Additional Commissioner dated 17.3.2017 dismissing the revision of the petitioners against the aforesaid order.
(2.) The petitioners were granted plantation lease on 11.6.1993 which was duly approved by Assistant Collector on 6.12.1994. Thereafter a report has been submitted by Tehsildar on 23.10.2007 mentioning therein that in pursuance of plantation lease, the petitioners have not planted any trees on the spot as such in violation of terms of lease deed, their allotment is liable to be cancelled. On relying upon the report, the Sub Divisional Officer by order dated 2.11.2007 cancelled the lease deed of the petitioners. The petitioners challenged the aforesaid order in revision on 3.9.2016 which has been dismissed by Additional Commissioner by order dated 17.3.2017 holding that the revision is time barred and no explanation for condonation of delay has been given. Hence this writ petition has been filed.
(3.) I have considered the arguments of the counsel for the parties and examined the records.;