A.K.Mathur, J. - (1.) HEARD learned Counsel. I have perused the writ petition.
(2.) THE petitioner by this writ petition has prayed that the order Anx. 3 dated 14.11.1991 may be quashed as the order has been passed without hearing the petitioner. It is not necessary to go into this question suffice it to say that by the impugned order the land which according to the petitioner was in his favour has been allotted in favour of the respondent No. 2. It is alleged that no notice whatsoever was given to the petitioner before allotting the land in favour of the respondent No. 2.
(3.) A reply has been filed by the respondent in which he has filed a served notices of the petitioner which bears a thumb impression. The petitioner has filed a rejoinder and denied that it is not his thumb impression. This is a question of fact which cannot be examined here, therefore, it is directed that the Addl. Collector (Adm) Sriganganagar (NP No. 1) may examine this aspect that it the petitioner was really not served then he may hear him and pass the order and if he is satisfied that the petitioner was duly served and he has not intentionally appeared then he may maintain the order accordingly.;