RITA CHOUDHRIE Vs. SAMTYA DEV

JUDGEMENT

(1.) . This petition is directed against the order of the Deputy Commissioner and Additional Collector, North, in Appeal No. 10/98, whereby the Additional Collector has dismissed the appeal of the petitioner on the ground that no appeal lies from the impugned order.

(2.) . The brief facts of the case as noted by the Deputy Commissioner and Additional Collector, North, are as follows :

(3.) . The appeal of party No.1 was dismissed and became final. It is the appeal of party No.2 which the Additional Collector has dismissed as not maintainable. Being aggrieved thereof, petitioners moved this petition under Article 227 of the Constitution.