B R JINDAL Vs. HANS RAJ

JUDGEMENT

(1.) Rule. This writ petition is being taken up for final disposal with the consent of the parties.

(2.) The petitioner has prayed that the impugned orders dated 8.10.1999 and 29.10.1998 which have both been passed by the Authorised Chief Settlement Commissioner be set aside and that the case be remanded to the Assistant Settlement Commissioner (Appeals) being the competent authority to hear and decide appeals under Section 22 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (hereinafter referred to as the "said Act").

(3.) The short question that arises for consideration in this petition is whether an appeal preferred under Section 22 of the said Act can be disposed of by treating it as a Revision under Section 24 of the said Act?