SUBHASH CHANDRA JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) I have heard learned counsel for the petitioners, the State and the respondent no. 7.

(2.) Petitioners are aggrieved by the order passed by the Divisional Commissioner in Mutation Case No. 6/2004 on the ground that the same has been passed by a forum non juris as a revision was already entertained by the Additional Collector and as such, the Commissioner of the Division did not have any power to entertain a second revision.

(3.) Learned counsel for the petitioners places reliance upon a decision of a Division Bench of this Court in Arun Kumar Sinha and anr. V. Suresh Prasad and others (1997(2) PLJR 996) in this regard. The relevant passage from the aforesaid decision is reproduced for better appreciation: -