CHATTAR PAL Vs. AMAR SINGH

JUDGEMENT

(1.) The brief facts giving rise to this appeal are that the appellant presented an application under Section 177 of the Haryana Panchayati Raj Act, 1994 before the respondent No. 2 for disqualification of respondent No. 1 on the ground of his illegal possession on the Gram Panchayat land. The respondent No. 2 vide his order dated 22.10.97 did not find the encroachment of the respondent No. 1 on the panchayat land and consequently vide his subsequent order dated 4.2.98 reinstated the respondent No. 1. Aggrieved by the said orders dated 22.10.97 and 4.2.98 passed by the respondent No. 2, this appeal has been preferred.

(2.) SH . Madan Pal, Advocate represented the applicant till the last date i.e 25.5.98, when he was informed of the next date, i.e, 13.7.98 fixed in the appeal for arguments and he took note of the said date in black and white and put down his signature in token thereof but on 13.7.98 i.e. the date of hearing of this appeal he did not appear.

(3.) THE learned counsel for the respondent No. 2 reiterated the arguments addressed by the learned counsel for the respondent No. 1 and vehemently prayed for dismissal of the appeal with costs.