- (1.) Heard Sri M.D. Singh Shekhar, learned Senior Advocate assisted by Sri Vikas Mani Srivastava, learned counsel for the petitioners and Sri Adya Prasad Tiwari, learned counsel for the respondent no.4.
(2.) Learned counsel for the petitioners is permitted to correct the prayer clause during the course of the day.
(3.) Present writ petition has been filed challenging the order dated 16.1.2019 passed by the Deputy Director of Consolidation, whereby the revision filed by the petitioners was dismissed as time barred as well as not maintainable.;