ISHWAR DITTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has caused loss to the Panchayat to the tune of Rs. 73,170.81. The said loss was duly assessed by the Block Development and Panchayat Officer. The petitioner filed appeal against the said order and the case was then remanded on May 24, 1985. On re-examining the case after hearing both the parties on remand, the Block Development and Panchayat Officer, Tohana, after making spot inspection also, again assessed the same loss as was assessed by him earlier and passed the order accordingly. The petitioner again filed appeal. This time, in appeal, the said amount was reduced to Rs. 56,282.65. It was held that the petitioner had caused loss to the Panchayat to this extent. He then filed the revision petition before the Commissioner and Secretary to Government, Haryana, Development and Panchayat Developments, which was dismissed vide order dated April 6, 1988, copy Annexure P-5. It is this order which is under challenge in this writ petition.

(2.) The learned counsel for the petitioner submitted that the said order is a non-speaking one as all the points raised by him in the appeal and discussed by the revisional authority. Moreover, argued the learned counsel, the amount sought to be realised from the petitioner was barred by time and, therefore, the same could not be taken into consideration while assessing the loss.

(3.) After hearing the learned counsel for the petitioner, I do not find any merit in this writ petition.