MALIRAM PARSURAMPURIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since similar questions of facts and law are involved in these two miscellaneous case, they are being decided by this common judgment.

(2.) Reference under Section 18 of the Land Acquisition Act made by the District Land Acquisition Officer, Sitamarhi to the Court was registered as Misc. Case No. 4/18 of 1979 and was pending in the Court of Sub-Judge, sitamarhi. On 2-2-1979 the appellant was absent and the Trial Court passed the following order dismissing the reference for default :-

(3.) On 21-2-1979 the appellant filed an application under Order 9, Rule 9, C.P.C. for restoration of the reference for the reasons stated therein.