KEHAR SINGH Vs. MANGE RAM

JUDGEMENT

(1.) THIS revision petition has been filed against the orders of Commissioner Rohtak Division 1.5.2003 whereby the appeal of the petitioners against the order of the Collector, Sonepat dated 30.3.1998 was dismissed.

(2.) THE Ld. Counsel for the petitioners argued that Assistant Collector IInd Grade, Ganaur vide his order dated 7.4.1994 did not decide the objections raised by the petitioners against Naksha Bey and the appeal filed by the petitioners against the order dated 7.4.1994 was dismissed by the Collector, Sonepat vide order dated 30.3.98 merely on the ground that there was a delay of one day in filing the appeal. Against the orders dated 7.4.1994 and 30.3.1998, an appeal was preferred before the Commissioner Rohtak Division and the same was dismissed vide order dated 1.5.2003 on the grounds that the objections against Naksha Bey raised by the petitioners have been settled by the Assistant Collector IInd Grade. In this respect the counsel for the petitioners has drawn attention towards the decisions reported as 1989 PLJ 180 and 2001(4) RCR(Civil) 509.