ANWAR Vs. U P SANCHALAK CHAKBANDI

JUDGEMENT

(1.) Heard Mr. Lok Pal Singh, the learned counsel for the petitioner. List has been revised. No one appears for the respondents.

(2.) It transpires that the respondent no.2 filed a revision under Section 48 of the Consolidation of Holdings Act. The said revision was decided by an order dated 07.04.2004. The petitioner filed a recall application alleging therein that no summons were issued nor were served upon the petitioner and that the revision was decided exparte. This recall application was rejected by the revisional court by an order dated 07th December, 2004, against which, the present petition has been filed.

(3.) The revisional court rejected the recall application on the ground that the son of the petitioner Faizan had appeared before the revisional court and that his signatures were also recorded in the ordersheet.