Section 114 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
114. Ex parte decided cases.
- It is possible that some cases may be decided ex parte against the Gram Sabha. Generally, such knowledge will be obtained when the successful plaintiff will apply for the execution of the order of Court or for correction of the land records. In both cases, Lekhpal will have the knowledge of ex parte order and it will be his duty as Secretary of the Bhumi Prabandhak Samiti to inform the Sub-Divisional Officer and the Collector about the ex parte orders. The Sub-Divisional Officer or the Collector both will take necessary action for getting the ex parte orders set aside, if the interest of the Gram Sabha or State Government have been materially affected thereby. In all such cases, the Sub-Divisional Officer or Collector will determine as to how the default has been committed in case or suit and if necessary, take action against the Chairman or Member of the Bhumi Prabandhak Samiti. [Vide sub-para 10 (b) of Para 1 of G.O. No. 5777/VII-B-F-1239-53, dated 30th March, 1954].
