RAMAKANT JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal is barred by limitation.

(2.) TAKING into consideration the averments made in the limitation petition, the delay in filing this appeal is condoned.

(3.) LEARNED counsel appearing for the appellant submitted that the order passed under section 41 of the Act is not final and is subject to appeal under section 59 of the Act and accordingly, the learned single Judge was not right in coming to the conclusion that the appeal filed against the order passed by the Collector under the Act was not maintainable.