S.K.Keshote, J. - (1.) The matter is placed on the board on the application filed by the petitioner under section 5 of the Limitation Act. The revision petition is barred by 58 days.
(2.) Heard the learned counsel for the parties on the application as well as on the merits of the revision petition and perused the contents thereof.
(3.) Challenge has been made in this revision petition by the defendant petitioner to the order dated 28th of August, 2000 of the learned Additional District Judge No.1, Sikar in Civil Miscellaneous Case No. 10 of 1999 to the extent where it declines to order for restoration of the possession of the suit premises.;