Chandrashekhar, J. - (1.) Challenging order dated 27.09.2006 in Title Appeal No.22 of 2006 whereby, delay in filing title appeal been condoned, the present writ petition been filed.
(2.) Heard.
(3.) The learned counsel for the petitioners submits that the suit was decreed in favour of the plaintiffs on contest on 19.03.1997, against which title appeal was filed on 20.09.2006. The appellants did not give plausible explanation for delay of more than 9 years except, taking the plea of inadvertence and bona fide mistake on the part of the concerned officers. It is contended that the plaintiffs who are in possession of the suit land and in whose favour the trial court declared the title cannot be dragged to contest the title appeal filed after a delay of 91/2 years.;