BUDDHU Vs. JOINT DIRECTOR OF CONSOLIDATION AND OTHERS

JUDGEMENT

(1.) Challenge in this petition is the judgment of Joint Director of Consolidation dated 23.7.1980 by which revision filed by the petitioner has been dismissed and at the same time, just in two lines that on merit, petitioner has no case and the adjustment is proper, claim on merit also has been negatived.

(2.) Heard learned Counsel for the petitioner and learned Counsel for the respondents.

(3.) Submission of learned Counsel for the petitioner is that revision has been wrongly dismissed on the ground of limitation although petitioner has successfully explained delay in filing revision. Submission is that record/order of appellate authority by which appeal filed by opposite party is said to be allowed, is not available/traceable and therefore, as and when, petitioner came to know about the alleged order of appellate authority, in view of made in CH Form No. 23 he filed revision. Submission is that on these facts, petitioner is entitled to get opportunity.