SANMAN SINGH Vs. MUNNI BAI

JUDGEMENT

(1.) WITH the consent of parties, matter is finally heard.

(2.) THE petitioner has challenged this order annexure P -1, P -2 and P -3 in this petition filed under Article 226 of the Constitution of India.

(3.) SHRI Singh submits that the Court below has erred in proceeding ex parte against the petitioner without ensuring lawful service of notice. In addition, it is submitted that even assuming that notices were served on 05.09.2006, the Tehsildar was not justified in proceeding ex parte on the same date. Litigant cannot appear before the authority on the same day on which notices were served.