- (1.) Heard Sri Arun Srivastava, learned counsel for the petitioner and learned standing counsel.
(2.) In compliance of the order dated 02.07.2015, the standing counsel has obtained the original record of the revision pending before the Board of Revenue U.P. at Allahabad and produced before this Court.
(3.) The writ petition has been filed for a writ , order or direction in the nature of mandamus commanding the respondent No. 2 to deliver the order dated 06.05.2015 which was passed in revision No.7 of 1999-2000 (Dhani Ram Vs Vermadeen and others). In paragraph 15 of the writ petition, it has been stated that on 06.05.2015 when no response came from the contesting respondents, the court proceeded exparte and pronounced the order after hearing the counsel for the petitioner on 06.05.2015 itself and order was dictated in open court. In paragraph 16 of the writ petition, it has been stated that the petitioner has applied for the certified copy of the order dated 06.05.2015 but the order could not be signed and the case was released by the aforesaid respondent No. 2 on the ground that his jurisdiction has been changed. The order-sheet of the revision shows that the earlier 15.04.2015 was the date fixed and on that day the court adjourned the revision for 06.05.2015 and in the order sheet, it has been said that if the counsel for the opposite party will not be present then the revision will be decided exparte on the basis of the evidence available on record. The order sheet dated 06.05.2015 is mentioned as follows : 586434-1;