KARMA Vs. COMMISSIONER

JUDGEMENT

(1.) THIS judgment disposes of Civil Writ Petitions No. 11199, 11668, 11669,11686, 11687, 11688, 11791 and 11792 of 1993.

(2.) IN these petitions under Articles 226/227 of the Constitution of India, a challenge has been made to the orders of the Commissioner, Rohtak Division, Rohtak dated August 27, 1993, affirming in revision the orders of the Collector, Panipat dated July 27, 1993, condoning the delay in belated filing of the appeals on behalf of Gram Panchayat, Village Joshi, through Block Development and Panchayat Officer, Madlauda, Tehsil and District Panipat.

(3.) A reference to relevant facts has been made from the pleadings in C. W. P. No. 11199 of 1993: