MALKIAT SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Feeling aggrieved against the order dated 17.12.1992 passed by Financial Commissioner (Appeals), Punjab, whereby the orders passed by Collector, Fazilka and Commissioner, Ferozepur Division, Ferozepur, were set aside and the revision of respondent No. 2 - landlord was allowed, upholding the ex-parte ejectment order dated 22.11.1984 (Annexure P-1), petitioner - tenant has approached this Court by way of instant writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of certiorari for quashing the impugned order Annexure P-4.

(2.) Notice of motion was issued and the pursuant thereto, written statement was filed on behalf of respondent No. 2. Thereafter, the case was admitted for regular hearing. That is how, this Court is seized of the matter.

(3.) When this case was taken up for regular hearing on 03.10.2012, notice for actual date was issued to learned counsel for respondent No. 2. Office report dated 06.11.2012 shows that learned counsel for respondent No. 2 was informed vide letter No. 1398 dated 08.10.2012. Learned counsel for respondent No. 2 appeared before the Court on 09.11.2012 and sought time for filing an appropriate application, if required, for bringing on record the legal representatives of respondent No. 2. On his request, case was adjourned to 12.12.2012. He again sought time on 12.12.2012 and the case was adjourned to 22.01.2013. Thereafter, nobody appeared on behalf of respondent No. 2, on any date of hearing.