- (1.) THE Respondent No.4 filed an application under Section 71 A of the Chhotanagpur Tenancy Act before the competent authority registered as S.A.R. Case No. 1/93.
(2.) THE Special Officer, Ranchi, vide order dated 25th June, 1996 disposed of such application granting compensation in favour of Respondent No.4. The Respondent No. 4 being not satisfied, filed an appeal being SAR. Appeal No. 22/9697 before the Deputy Collector, which was allowed vide order dated 19th February, 1997. Thereafter, the petitioner preferred revision being S.A.R. Revision No. 105/97 before the Commissioner, South Chhotanagpur Division, Ranchi. It was submitted that though the parties were present on two successive dates, but on 5th September; 2000, the revision was dismissed for default. The petitioner had prayed for restoration, but restoration being refused, the present writ petition has been filed.
(3.) ON notice, the Respondent No. 4 appeared and has filed counter affidavit with mere plea that proper opportunity of hearing was given to the petitioner;