FIROZ Vs. D.D.C. AND OTHERS

JUDGEMENT

(1.) Heard Sri N.C. Rajvanshi, learned Senior Counsel assisted by Sri Manik Chandra Mishra for the petitioner and Sri Anuj Kumar, learned counsel appearing for Gaon Sabha.

(2.) This petition is directed against the order dated 24.7.2009 passed By Joint Director of Consolidation, Meerut whereby he has rejected the restoration application of petitioner in Revision No. 191, Riyazuddin Vs. State, under Sec. 48 of U.P.C.H. Act.

(3.) From the material placed on record, through affidavit filed in support of restoration application moved before Dy. Director of Consolidation, contained in Annexure-7 of the writ petition, it appears that sufficient explanation has been given by the petitioner for non-appearance to prosecute his revision before Dy. Director of Consolidation on 19.5.2006. According to the petitioner when the restoration application dated 18.7.2003 was moved in the said revision he could not appear again on the date fixed on account of death of his father, as a result of which restoration application moved by the petitioner has been dismissed on 19.5.2006.