D.S. Sinha, J. - (1.) Heard Shri R. P. Goyal, learned counsel appearing for the petitioner. No body appears on behalf of the respondents though the case has been taken up for hearing on the revision of the list.
(2.) Feeling aggrieved by the valuation and assessment of their House No. 4/444, Dodhpur, Aligarh under Section 143 of the U.P. Municipalities Act, 1916, hereinafter called the Act, the respondents No. 2, 3, 4 and 5 preferred an appeal under Section 160 of the Act.
(3.) The appeal was dismissed in default on 6th January, 1976. The respondents No. 2 to 4 moved an application dated 6th February, 1976 for restoration of the appeal. This application was dismissed in default on 21 April 1976. Thereupon the said respondents moved an application dated 29th April, 1976 praying for restoration of the restoration application dated 6th February, 1976 which was allowed on 27th July, 1976 and the restoration application dated 6th February, 1976 stood revived and 3rd September, 1977 was fixed for hearing of the restoration application dated 6th February, 1976 but the restoration application was again dismissed In default.;