RAJES KUMAR, J. - (1.) HEARD Sri Man Mohan Singh, learned Counsel for the peti­tioner, learned Standing Counsel appears on behalf of respondent Nos. 1, 2 and 3 and Sri Lalta Prasad appears on behalf of re­spondent Nos. 4 and 5.
(2.) WITH the consent of learned Coun­sel for the parties, writ petition is disposed of finally. Learned Standing Counsel pro­duced the record of the revisional authority and submitted that no order has been passed on the application under section 5 of the Limitation Act.
(3.) IT appears that Deputy Director of Consolidation, Jaunpur has passed the order without disposing of the application under section 5 of the Limitation Act and without condoning the delay, therefore, the order is vitiated and liable to be set aside.;