CHANCHAL JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS intra -court appeal impugns the order dated 23rd November, 2010 of the learned Single Judge of this Court of dismissal of W.P.(C) No.5627/2010 filed by the appellant as well as the order dated 19 th January, 2011 of the learned Single Judge of dismissal of the review petition No.21/2011 filed by the appellant and yet also the order dated 29th July, 2013 of the learned Single Judge of dismissal of CMs No.10854 -10855/2013 filed by the appellant in the disposed of writ petition.

(2.) WE have heard the counsel for the appellant.

(3.) THE learned Single Judge has dismissed the writ petition, finding/observing/ holding; i) that the Revisionary Authority i.e. the Mines Tribunal had in fact allowed the revision petition of the appellant by setting aside the order of the State Government and by directing the State Government to decide the case afresh after undertaking fresh demarcation in the presence of the appellant within a period of 100 days; ii) that the grievance of the appellant was that the Mines Tribunal had not declared the alleged signatures of the appellant's attorney Sh. G.L. Jain on demarcation report and Field Book as forged and fabricated and not directed prosecution of the officials of the State Government who according to the appellant were responsible for the alleged forgery; iii) that there was no error in the refusal by the Mines Tribunal to do so for the reason of the Mines Tribunal being neither an expert to adjudicate forgery nor being in a position to comment or give any direction on the same; and, iv) that the remedy of the appellant in this regard under the criminal law was elsewhere and which the appellant claimed to have already invoked.