DATA RAM Vs. FINANCIAL COMMISSIONER, HARYANA AND ORS.

JUDGEMENT

(1.) Respondents Nq. 4 to 9 filed a petition for the eviction of the petitioner from land measuring 8 Kanals 8 Marias. It was alleged that the petitioner had failed to pay Batai for a period of three years viz. 1987 to 1990. The petition was allowed by the Assistant Collector vide order dated 7.6.1993. The petitioner claims to have filed an appeal on 28.7.1993, which was dismissed vide order dated 23.12.1993 as being barred by limitation. The petitioner filed a revision before the Commissioner. He prayed that in the circumstances of the case, the delay of 19 days be condoned. The revision petition was dismissed vide order dated 2.12.1994, The petitioner filed a second revision before the Financial Commissioner. It was dismissed vide order dated 24.2.1999. Copies of the orders passed by different authorities Have been produced as Annexures. P -1 to P -3 and P -5. The petitioner prays that these orders be quashed.

(2.) Notice of motion was issued. The office reports that the respondents have been served. No one appears on their behalf. Thus, we have no alternative but to proceed against them ex parte.

(3.) Mr. Jain, learned counsel for the petitioner, contends that the Collector has erred in dismissing the application for condonation of delay.