Rajiv Joshi, J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard learned counsel for the petitioners and learned Standing Counsel.
(3.) This writ petition has been filed challenging the order dated 8.3.2018 passed by Chief Revenue Officer, Basti, whereby the writ petition filed by the petitioner under Section 48 (1) U.P.C.H. Act, 1953 was dismissed and the order dated 26.6.2015 passed by the Settlement Officer Consolidation was affirmed, whereby the delay was condoned in filing of the appeal.;