Vikram Nath, J. - (1.) Heard learned Counsel for the parties.
(2.) By means of the impugned order the Board of Revenue has rejected the restoration application of the petitioner on the ground that the reason for non appearance on 6th December, 2007 has not been furnished.
(3.) Learned Counsel for t he petitioner has submitted that it was only a technical mistake on the part of the petitioner that he could not submit application for the entire period of illness and in case the appeal is not restored and heard on merits, petitioner would suffer irreparable loss.;