Suneet Kumar, J. - (1.) The instant writ petition is directed against the order dated 10 August 2016 passed by the first respondent, Deputy Director of Consolidation, Gorakhpur in Revision No. 834/1175, whereby, the order dated 25 May 2012 passed by the Consolidation Officer, Gorakhpur allowing the delay condonation application has been set aside. Petitioners claim to have purchased two plots in dispute from Gubba vide registered sale deeds executed in June 1993 and October 1993, respectively.
(2.) It is alleged that Gubba was not recorded in the revenue record in the basic year though Gubba claimed having share in the disputed property along with Vishwanath. It appears a settlement was arrived at between Gubba and the contesting party and the objections of Gubba was decided on 9 February 1994 by the Consolidation Officer in terms of the compromise.
(3.) Aggrieved, two separate appeals was instituted against the order of the Consolidation Officer (C.O.) which was allowed on 17 April 1996. One of the appeal was filed by the petitioner against Gubba and the other appeal was filed by the third respondent.;