BEDAKUER Vs. COMMISSIONER PATNA DIVISION PATNA

JUDGEMENT

(1.) This application is directed against an order dated 12.5.1993 passed by the Commissioner, Patna Division, Patna, in Revision Case No. 1/1990 as contained In Annexure-4 to the writ application whereby and whereunder he has held that the revision-petition filed before him was not maintainable.

(2.) The question which arises for consideration in this application is whether by reason of Section 17 of the Bihar Tenants Holding (Maintenance of Records) Act, 1973 (hereinafter to be referred to as 'the said Act'), second revision petition before the Commissioner which was maintainable in terms of Clause 10 of the Mutation Manual was taken away or not?

(3.) Admittedly, the mutation proceeding was initiated in the year 1987 being Mutation Case No. 110 of 1987-88. The said proceeding, therefore, was initiated before coming into force of the said Act as the said Act came into force with effect from 2.10.1990 by reason of a notification published in the official Gazette on 18.1.1991.