TIRATH DASS Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) WE have heard counsel for the parties at length.

(2.) THE petitioner had filed a revision petition before the Financial Commissioner, Haryana, on 15.7.1999. The revision petition was admitted and notice was issued to the respondent for 13.12.1999. No court was held by respondent No. 1 on that date as 13.12.1999 was declared a holiday. On 14.12.1999, the case was adjourned to 13.3.2000 by Superintendent Judicial to the F.C. No Court was held on 13.3.2000 due to strike of lawyers and the matter was adjourned to 1.5.2000. On 1.5.2000, the Financial Commissioner, passed the following order: -

(3.) WHEN the counsel for the petitioner came to know about the aforesaid order, another application was,; filed for restoration. On 29.5.2000, counsel for the applicant was heard. Again the application was adjourned for further hearing to 3.7.2000. On that date, counsel for the petitioner was again heard and it was directed that the application for restoration, to come up for further hearing on 17.7.2000. ON that date, the Court was not held as the Presiding Officer was on tour and the application was adjourned to 24.7.2000. On that date again, counsel for the petitioner was heard and the application was adjourned for further hearing on 21.8.2000. On that date, the following order was passed : -