BIASAN DEVI Vs. BALDEV SINGH

JUDGEMENT

(1.) PETITIONER had filed an appeal against an order of Sub Divisional Collector, before the Divisional Commissioner, which was registered as Appeal No.185 of 2005. The appeal was taken up for hearing on 14th June, 2011, when none of the parties appeared. Divisional Commissioner then passed order Annexure P -1, dismissing the appeal. Order reads that though the parties were not present, record was gone through by the Commissioner himself and he found no merit in the appeal. Consequently, it was dismissed.

(2.) PETITIONERS plea is that he had been supplied copy of another order, when he made an application for supply of the copy of the order, on coming to know that the appeal had been dismissed on 14th June, 2011 and that that copy is Annexure P -2. As per this order, Annexure P -2, appeal had been dismissed in default, without touching the merits.

(3.) I have heard learned counsel for the petitioner as also the learned counsel representing the respondents and gone through the record.