JAI RAJ Vs. CONSOLIDATION COMMISSIONER

JUDGEMENT

(1.) Heard Mr. C.S. Rawat, learned counsel for the appellants, Mr. B.P.S. Mer, learned Brief Holder for the State and Mr. Navneet Kaushik, learned counsel for the respondent-writ petitioner and, with their consent, the Special Appeal is disposed of at the stage of admission.

(2.) The application to condone the delay, in preferring this appeal, is not opposed and the delay is, therefore, condoned. Delay condonation application stands disposed of.

(3.) The Society, in whose favour the recovery certificate was issued by the Sugar Commissioner which proceedings were questioned in the Writ Petition, has not been arrayed as a respondent therein. We are satisfied that the Society is a "person aggrieved"? by the order under appeal, and are entitled to file an appeal against the order passed by the learned Single Judge. Leave to appeal is granted.