AMAR NATH Vs. COLLECTOR, LAND ACQUISITION, MANDI

JUDGEMENT

(1.) This revision petition is directed against the order dated 2.3.2000 passed by the learned District Judge, Mandi whereby the records of Reference No. 5/96 titled Amar Nath versus Collector and another has been ordered to be consigned to the records.

(2.) The relevant and material facts are that the aforesaid Reference Petition was pending in the Court of the learned District Judge, Mandi and was fixed for evidence of the petitioner on 2.3.2000. However, on that day the petitioner failed to lead his evidence and was also not personally present to make his statement. Therefore, the learned District Judge observed that there was hardly any good reason for adjourning the matter for recording evidence of the petitioner and accordingly ordered that "this matter is ordered I to be consigned to records". Being aggrieved, the petitioner has preferred the present revision petition.

(3.) I have heard the learned counsel for the petitioner and the learned Assistant Advocate General for the respondents and have also perused the records.