LAWS(UTN)-2009-10-16

PUNNI Vs. SAMAY SINGH

Decided On October 22, 2009
PUNNI Appellant
V/S
Samay Singh Respondents

JUDGEMENT

(1.) CASE called out in the revised list.

(2.) NONE appears for the respondent, although Sri S.C. Bhart, Advocate has filed Vakalatnama. His name is also shown in the cause list.

(3.) HEARD Mr. Tapan Singh, learned counsel for the petitioner. Present writ pe­tition is filed challenging the order dated 08.01.2004 passed by learned Board of Revenue, U.P. thereby accepting the recommendations made by ADM, Saharanpur for setting aside the order dated 06.05.1988 of Tehsildar, Roorkee by which learned Tehsildar recalled the ex parte proceedings order on the payment of Rs. 20/- as costs and opportunity of being heard was granted to the petitioner.