SWAMIDIN Vs. A.D.C.

JUDGEMENT

(1.) The petitioner is aggrieved that well reasoned order of Appellate Authority dtd. 18/9/1984 whereby an order passed by the Consolidation Officer dtd. 8/2/1984, on basis of a compromise was set aside and matter was remitted to Consolidation Officer to decide.

(2.) Sri Udayan Nandan, learned counsel for petitioner has referred the following part of order passed by Appellate Authority:-

(3.) Learned counsel further submits that Revisional Authority without appreciating and considering above referred grounds for remand has made a new case and held that order passed by Appellate Authority was wrong and he has referred following paragraph of impugned order :-