SHIV KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER in this writ petition is assailing the order passed in revision by respondent No. 2, Central Govt. dismissing the revision filed by the petitioner as per order Annexure E on 16.2.1996. Case was taken up for hearing on 13.2.1996 on the ground of the absence of the applicant.

(2.) COUPLED with the ground of limitation revision has been dismissed. Petitioner submits that revision was preferred before the respondent No. 2 with respect to the rejection of the part of the application in area 0.818 hectare. Application was allowed by the State Govt. for 4.34 hectare. Petitioner assailed the said order of State Govt. on the ground that it was passed without opportunity of hearing. Show cause notice was not given. Enquiry was not held. Petitioner submits that against the impugned order revision was preferred before the respondent No. 2 supported by an application for condonation of delay.

(3.) PETITIONER after receipt of the notice of hearing contacted his lawyer Shri R.P. Urmaliya on 10.2.1996 for attending the hearing at New Delhi on 13.2.1996. Petitioner's counsel was confined to bed and was advised bed rest for 10 days. Telegram Annexure D was sent for adjournment of the case. The petitioner vide telegram dated 12.2.1996 intimated the respondent No. 2. Copy of telegram and postal receipt has been placed on record.