RATNANAND JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Shyam Sunder Sinha 'Shyam', learned counsel for the petitioner Mr. Ram Bilas Mahto, learned counsel for the respondent no. 5 and J.C. to G.P. 2 for the State.

(2.) THE grievance of the petitioner by this application is that the order passed by the Collector under section 41 of the Bengal Survey Act, 1975 (sic -1875) (hereinafter referred to as the Act) being the final order, was not assailable in appeal as there is no statutory provision of appeal against such order.

(3.) SECTION 2 of the Act defines the Collector which runs as follows: