OM SINGH Vs. KAMLESH

JUDGEMENT

(1.) This revision petition has been preferred against the order dated 13.09.2018 passed by the Addl. Civil Judge (Sr. Divn.) Jind vide which the application under Order 7 Rule 11 CPC for rejection of the plaint was dismissed.

(2.) Learned counsel for the respondents submitted that the order passed by the revenue Court was in violation of the principles of natural justice and the same could have been assailed before the civil Court. Jurisdiction of civil Court is not barred under Section 158 of the Punjab Land Revenue Act, where the Revenue Officer has violated the principles of natural justice. Learned counsel placed reliance upon State of Haryana and Ors. vs. Vinod Kumar and Ors. 1986 PLJ 161 (Full Bench) and Gurbax Singh vs. Financial Commissioner, 1991 PLJ 192.

(3.) Vide order dated 16.08.2019 passed by this Court, last opportunity was granted to learned counsel for the petitioner to address arguments for today. However, there is no representation on behalf of the petitioner despite two pass overs.