BRINDABAN Vs. BHAGWAN DASS

JUDGEMENT

(1.) THIS revision has been filed against the judgment and order dated 11-7-90 passed by learned Additional Commissioner Jhansi in Revision No. 3 of 85-86 district Hamirpur.

(2.) IT appears that the rights of the parties were decided by the first appellate Court on 18-10-87. On 23-5-88 the Court of first appeal directed that amaldaramad be made in accordance with the order dated 18-10-87. An Application was moved by Brindaban for recalling this order on the ground that the order had been passed without giving an opportunity of being heard to him. The learned Additional Commissioner rejected this application. Against this order the present revision has been filed.

(3.) A perusal of the record reveals that the order dated 23-5-88 was only an administrative order directed that amaldaramad be made in consonance with the order dated 18-10-87. As the rights of any party was not decided by the order dated 2-5-88 and only a direction was issued for complying the order dated 18-10-87 it was not necessary to give an opportunity of hearing to any party. The learned Additional Commissioner has rightly rejected the revision. There is no illegality or material irregularity in the exercise of jurisdiction by the Courts concern in passing the impugned order to justify revisional interference.