S.P.Mehrotra, J. - (1.) THE present writ petition has been filed under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 27.9.2007 (Annexure-3 to the writ petition) passed by the Additional Commissioner (Judicial), Moradabad Division, Moradabad (respondent No. 1).
(2.) FROM the averments made in the writ petition, it appears that against the order dated 9.12.1998, passed by the Sub-Divisional Officer, Nageena cancelling patta in respect of the land in question, the petitioners filed a revision on 1.12.1999 under Section 333 of the U. P. Zamindari Abolition and Land Reforms Act, 1950 (in short "the Z. A. Act"). The said revision was dismissed in default on 24.6.2004 by the Additional Commissioner (Judicial), Moradabad Division, Moradabad (respondent No. 1). Copy of the said order dated 24.6.2004 has been filed as Annexure-1 to the writ petition. A restoration application dated 14.6.2007, alongwith an application under Section 5 of the Limitation Act of the same date was filed on behalf of the petitioners. It was, inter alia, prayed in the said restoration application that the order dated 24.6.2004 be set aside and the revision be restored to its original number. In the application under Section 5 of the Limitation Act, it was, inter alia, prayed that the delay in filing the restoration application be condoned.
(3.) COPY of the restoration application has been filed as Annexure-2 to the writ petition. Copy of the application under Section 5 of the Limitation Act has been filed as Annexure-2A to the writ petition.;