HARIHAR PANIGRAHI Vs. COMMISSIONER, CONSOLIDATION

JUDGEMENT

(1.) THE judgment passed by the Addl. Commissioner, Consolidation, Bhubaneswar in Revision Case No.362/1993 confirming the order passed by the appellate Court is assailed in this writ application.

(2.) BEREFT of unnecessary details, certain relevant facts which would be necessary for answering the questions raised are as follows:

(3.) IN view of the discussions made above, this Court finds that the Courts below have not committed any error apparent on the face of record and the impugned decision does not suffer from any infirmity nor the same is absurd. This Court declines to interfere with the same in exercise of Certiorari jurisdiction.