PATRU JOGUJI CHALAKH Vs. THE ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Considering the limited controversy, the petition is heard finally with the consent of the learned counsel for the parties at the stage of admission itself.

(2.) By the present petition, the petitioner challenges the order passed by respondent no.1 - Additional Commissioner, Nagpur Division, Nagpur, dated 03.05.2014 thereby rejecting the revision preferred by the petitioner against the order passed by the respondent no.2 - Sub Divisional Officer, Chandrapur, dated 30.06.2011.

(3.) Mr. Pande, the learned counsel for the petitioner submitted that the respondent nos.3 and 4 herein had submitted an application before the respondent no.2 - Sub Divisional Officer for correction in the entries of 27.12.2005. The learned counsel by inviting my attention to the order passed by the respondent no.2, dated 30.06.2011, submitted that an exercise of re-measurement of the land was undertaken and completed on 08.01.1984. The learned counsel submitted that the respondent nos.3 and 4 approached the respondent no.2 authority raising a grievance to re-measurement of 1984 in the year 2004 i.e. nearly after 20 years and the respondent no.2 without affording any opportunity to the petitioner passed the order dated 30.06.2011 thereby allowing the application of respondent nos.3 and 4. The learned counsel for the petitioner submitted that a revision was preferred before the respondent no.1 - Additional Commissioner against the order passed by the respondent no.2-SDO. The revision was dismissed by the impugned order dated 03.05.2014. It was the submission of the learned counsel for the petitioner that no reasons are assigned by the respondent no.1-Additional Commissioner and only by referring to the submissions and his opinion that the order passed by the lower authority was calling no interference, dismissed the revision. The learned counsel for the petitioner further submitted that the respondent no.1 - Additional Commissioner failed to consider the submission of the petitioner in respect of non-grant of opportunity of hearing.