SANGEET LODHA,J. - (1.) This intra court appeal is directed against order dated 5.3.2018 passed by the learned Single Judge of this Court, whereby the writ petition preferred by the appellant assailing the legality of compromise decree dated 19.4.2001 and order dated 8.11.2017 dismissing the review petition seeking review of order dated 19.4.2001 passed by the Board of Revenue, has been dismissed.
(2.) The appeal is reported to be barred by limitation for 59 days. It is accompanied by an application under Section 5 of Limitation Act. The application is not opposed by the counsel appearing for the respondents. Accordingly, the application is allowed. The delay in filing the appeal is condoned.
(3.) Heard the learned counsel for the parties.;