- (1.) Brief facts relating to this case are that on a report submitted by the Lekhpal, a notice was given by the Tehsildar to the petitioner and after considering the reply as well as on perusal of record, by order dated 15-1-2004 the proceedings against the petitioner were dropped. Thereafter on some application filed by respondent No. 5, the order dated 15-1-2004 was recalled on 15-5-2004 without notice to the petitioner. Challenging the said order the petitioner filed a revision which has been dismissed on 30-11-2004. Aggrieved by the aforesaid orders, the petitioner has filed this writ petition.
(2.) I have heard learned counsel for the petitioner as well as learned Standing Counsel appearing for respondents Nos. 1 and 2, Sri V. K. Singh for respondent No. 3, Sri. Mahtab Alam for respondent No. 4 and Sri N.S.Chahar for respondent No. 5. Counter and rejoinder affidavits have been exchanged and with the consent of the learned counsel for the parties, this writ petition is being disposed of at the admission stage itself.
(3.) The short question involved in this writ petition is that whether the order passed in favour of a party could have been recalled without notice to the said party.;