KAMLAKANT PRASAD SINHA Vs. MANIBALA

JUDGEMENT

(1.) Heard.

(2.) The petitioners have preferred this writ petition for quashing the order dated 08.06.2015 passed by learned Commissioner, Santhal Pargana Division, Dumka in Title Appeal No.38 of 1985-86.

(3.) Mr. Rajiv Sinha, the learned counsel appearing for the petitioners submits that this matter was earlier travelled up to this Court in W.P.(C) No.801 of 2003 and W.P.(C) No.1876 of 2008 whereby the learned Commissioner, Santhal Pargana Division, Dumka was directed to decide the appeal on merit and in accordance with law after taking into account the exhibited public document. Mr. Sinha, the learned counsel further submits that the learned Commissioner though marked the public documents produced by the appellants as Ext. E1 to E23 and when these documents were marked as exhibits on the same day without discussing the documents dismissed the appeal by a non-speaking order and upheld the order of the Settlement Officer dated 10.11.1980 as passed in Title (Partition) Suit No.37 of 1971 as contained in Annexure-6.