(1.) HEARD .
(2.) ONE of the grounds upon which the revision was filed, was that the Executive Magistrate passed the order, by which he directed appointment of Receiver, without giving any notice to the petitioner. This aspect of the matter was highlighted before the Revisional Authority. The Revisional Authority proceeded on the basis, as if, the Original Court which passed the order heard both sides.
(3.) THIS disposes of the application.