CHAMAN LAL Vs. DUKHRAN

JUDGEMENT

(1.) Heard Sri A.N. Bhargava for the petitioner and Sri R.N. Singh for the respondents.

(2.) This writ petition has been filed against the order of DDC dated 1.1989, accepting the reference and allotting plot no. 98 in the chak of Dukhran, on the ground that it was original holding of Dukhran and was a roadside land and the order dated 27.9.1990, refusing to adjourn the case and order dated 27.9.1990, rejecting the recall application of the petitioner.

(3.) While rejecting the recall application, the DDC has recorded a finding that notice issued in the reference was personally served upon Dukhran and there is no reason to recall the order, which was passed on merit.