NATHA Vs. WATER RESOURCE DEPARTMENT

JUDGEMENT

(1.) Parties through their counsel.

(2.) The petitioner before this court has filed this review petition for reviewing the order dated 09-11-2016 passed in MCC No. 476/2015 and other connected matters. The order dated 09-11-2016 reveals that the applicant therein has received a sum of Rs. 8 lacs as compensation and was required to pay the court fee of Rs. 1.25 lacs and as the same has not been done, the MCC was rejected.

(3.) This court has carefully gone through the order dated 09-11-2016 and there is no error apparent on the face of the record.