STATE OF MANIPUR REPRESENTED BY THE SECRETARY, REVENUE, TO THE GOVERNMENT OF MANIPUR Vs. REVENUE TRIBUNAL AND 6 ORS. AND

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India arises in the following circumstances:

(2.) THE Additional Deputy Commissions (Central) Manipur disposed of a number of Re venue Revision Cases bearing Nos. 44/79, 45/79, 46/79, 3/77 Revenue Misc. Case No. 1/79 and Revenue Misc Case No. 5/1980 by his orders passed on 18.11.80, 18.11.80, 18.11.80, 27.10.80, 3.12,80 and 14.11.80 respectively.

(3.) A persual of this notification shows that by the first part of the order Shri Naved Masood was appointed as Additional Deputy Commissioner, Manipur Central District for the purpose of the Act and he was also empowered to exercise all the powers conferred on the Deputy Commissioner by the said Act subject to overall control of the Deputy Commissioner, Manipur Central District. By the second pan of the order Shri Masood was also delegated powers of the Deputy Commissioner and by the third part of this notification it was ordered that this order empowering Shri Masood to Act as Deputy Commissioner will be effective from the date of his appointment as Addl, Dy. Commissioner.