KETAKI Vs. SARNAM SINGH

JUDGEMENT

(1.) THIS revision has been filed against the order dated 4-10-1995 passed by the Additional Commissioner, Agra Division, in a revision filed against the order dated 22-7-1990 passed by the SDO, Sikohabad, in a case under Section 229-B, Z.A. and L.R. Act.

(2.) THE facts of the case are that a restoration application was moved by Sarnam Singh for recalling the order dated 30-12-1989. The trial Court after hearing to the parties concerned recalled the ex parte order dated 30-12-1989, on 22-7-1990. Against this order a revision was filed which was decided by the Additional Commissioner on 4-10-1995 whereby he has dismissed the revision. Hence, this revision has come up before this Court.

(3.) THE learned Counsel for the revisionist submitted that the Courts below without considering the facts and circumstances of the case have passed the impugned orders as such, the same be set aside and the revision be allowed. In reply, it is contended that the Courts below have committed no illegality or irregularity in passing the aforesaid impugned orders as such, the same be maintained.