Pradeep Kumar Singh Baghel, J. - (1.) This writ petition has been preferred against the order passed by the Board of Revenue, the first respondent, dated 16th March, 2018, whereby it has condoned the delay in filing the revision by the State of Uttar Pradesh, the third respondent. The Board of Revenue has condoned the delay after hearing both the parties and has fixed the date 17th April, 2018 for hearing.
(2.) I have heard Sri H.N. Sharma and Sri Qamrul Hasan Siddiqui, learned counsel for the petitioner, and Sri Manish Goel, learned Additional Advocate General, Sri A.K. Goel and Sri Sanjay Goswami, both learned Additional Chief Standing Counsel, for the State respondents.
(3.) Learned counsel for the petitioner submits that the revision was filed after a considerable delay and without hearing the petitioner on the point of limitation the Board of Revenue has condoned the delay. He further submits that the interim order has been passed without assigning any reason.;