- (1.) RAM Janam Singh, J. This restoraiion application has been filed againsl the order daied 29-6-92 passed by learned Mcmber. Board of Revenue.
(2.) HEARD the learned Counsel for the applicant and gone through the records of the case. The learned Counsel for the ap plicant-revisionist invited attention of the Court towards the recommendation made by the learned Additional Commissioner vide his order dated 9-7-81 that the notice in ZA Form 49-Ka was not issued under the seal and signature of the Tehsildar but a perusal of the records shows otherwise. The notice in ZA Form 49-Ka has been issued under the seal and signature of the Tehsildar. It is paper No. (sic) Hence, the recommendation made by the learned Addi tional Commissioner is contrary to the fact. Keeping in view the merits of the case as well as the belated restoration application, there is no reason to show as to why this applica tion was moved by the applicant so late. The learned Counsel also could not con vince the Court why the delay was there in filing the restoration application. Hence, the restoration application has no force and is dismissed accordingly. Application dismissed. .;