DOMAN PRASAD SAHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Shivnath, learned senior counsel appearing for the petitioner, submitted that Commissioner has dismissed the revision by passing a cryptic order. He submitted that it should appear from the order that the Commissioner has applied his mind to the respective cases of the parties.

(2.) On the other hand, Mr. Choudhary, appearing for the State, submitted that the Commissioner has given some reasons and therefore he submitted that it cannot be said that no reasons have been given.

(3.) It appears that petitioner filed C.N.T. Appeal No. 72 of 2009 against the order passed by the Deputy Commissioner, Dhanbad on 5.9.2009 in M.P. Case No. 1 of 1998. It further appears that revision was filed on 22.2.2009 and it was not taken up about five subsequent dates and then on 16.3.2010 it was dismissed at the admission stage simply saying that it has been said in the order under appeal that no registered document was produced by the petitioner in proof of possession of the petitioner and that there was no other basis for the appeal specially when it was remanded earlier.