BANWARI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Aggrieved by the order dated 20.5.2009, passed by the Additional Session Judge (Fast Track), Bandikui, Head-Quarter, Dausa, Camp Lalsot, whereby the learned Judge has upheld the order dated 23.09.2008, passed by the Sub-divisional Officer, Lalsot, by which he had closed the evidence of the petitioners, the petitioners have approached this Court.

(2.) Mr. Atul Saxena, the learned counsel for the petitioners, has contended that on various occasions the evidence of the petitioners' witnesses could not be recorded for not fault of their own. Therefore, the learned SDO was not justified in closing their evidence. He has vehemently pleaded that last opportunity should be granted to the petitioners to produce their evidence.

(3.) On the other hand, Mr. Rakesh Chaturvedi, the learned counsel for respondent Nos.2 to 7, has no objection if such an opportunity were to be granted to the petitioners.