JAGAT CHANDRA DE Vs. GOPALRAM DAS

JUDGEMENT

(1.) THIS is a petition under Art. 227 of the Constitution of India directed against an appellate order of the learned Deputy Commissioner of Cachar, dated 20 -6 -1951, by which he allowed an appeal preferred under S. 9, Assam Adhiars Protection and Regulation Act, 1948. The order of the learned Deputy Commissioner is in these terms:

(2.) THIS Court had occasion to express its view in a case reported in 1951 Assam 106 on the scope of Art. 227 of the Constitution of India. It was observed:

(3.) I agree.