GAJRAJ SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) COUNSEL heard. This is a petition preferred against an order by which an appeal filed by the petitioner was dismissed as barred by limitation. The basic order was passed by the Competent Authority on 4-5-1993. The appeal was preferred against the above order on 23-8-1993. This was done after a period of 110 days from the date the order was passed. The appeal was dismissed on the ground that the appeal was barred by limitation. It was observed that the period of limitation is 30 days. The only argument raised in this petition is that under Rule 5 (2) of the Urban Land (Ceiling and Regulation) Rules, 1976, the draft statement is to be served on the owner by a registered post. It has, however, been provided that in case this registered post service is refused then it would be treated as a valid service. Rule 5 (1) and (2) reads as under :