SURAJDEO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioner prays to quash the orders as contained in Annexures 1 and 3 passed by the, different revenue authorities.

(2.) Annexure-3. contains the order dated 18-2-1986 dismissing the Petitioner's revision Case No. 562 of 1985 for default observing as follows:

(3.) It appears that a restoration petition was filed on the very next day i.e. on 19-2-1986 (as contained in Annexure-5) for restoration of the case on the ground that the learned Counsel for the Petitioner was busy in arguments in this Court and accordingly he sent the pairvikar of the case to file time petition but the police authorities did not grant gate pass to him and therefore, could hot reach the court of the Additional Member, Board of Revenue, in time. It appears from the order dated 1.3-3-1986 that the said restoration petition was directed to be put up on 16-4-1986 by the Additional Member, Board of Revenue, Bihar directing to inform both parties. By order dated 15-4-1986 (as contained in Annexure-3 itself) it appears that the said restoration application was also dismissed observing as follows: