HANS RAN Vs. STATE OF H.P.

JUDGEMENT

(1.) This application filed by Shri Hans Ran son of Shri Masadi resident of village Fihar. Illaqua Kamalan. Tehsil Sarkaghat. Distt. Mandi seeks restoration of revision petition No.81/99 titled as Hans Raj v. State of H.P which was dismissed in default by this court on 06.04.1999.

(2.) The facts of the case are that the present applicant Shri Hans Raj preferred a revision petition in this court on 17.06.1997 under rule 30 of H.P. Nautor Land Rules.1968 against the order dated 14.08.1986 passed by the Divisional Commissioner. Kangra in an appeal file No.64/85.

(3.) The case was listed for hearing on 06.04.1999.when neither petitioner nor his counsel appeared dispite notice and hence the revison petition was dismissed in default on 6.4.1999.