MANASH DEBNATH Vs. UNION OF INDIA; CHAIRMAN; DISTRICT MAGISTRATE & COLLECTOR; REGISTRAR; JIBAN CHAKRABORTY; SADHANA GUHA; SIKHA DEB

JUDGEMENT

(1.) By means of this writ petition the petitioner has challenged the order dated 12.08.2013 passed by the Press & Registration Appellate Board whereby the application for restoration filed by the petitioner has been dismissed with the following order:

(2.) It is not necessary to give the detailed facts of the case. It would, however, be pertinent to mention that the District Magistrate and Collector, West Tripura had vide his order dated 29.11.2010 in exercise of the powers vested in him under Section 8B(iv) of the Press And Registration of Book Act, 1867 (for short, the PARB Act) cancelled the declaration of Sri Manash Debnath made under Section 5 in Form A before the SDM, Sadar with all consequences.

(3.) Aggrieved by the said order the petitioner had filed an appeal before the press & Registration Appellate Board (for short the Appellate Board) which appeal was dismissed in default on 30th November, 2012. Thereafter the petitioner filed an application for restoration of the appeal which has been dismissed on 12.08.2013 vide the order quoted hereinabove. The case of the petitioner is that no intimation was ever given to him about the fixing of the date by the Appellate Board.