ANUGRAH NARAYAN SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sandeep Verma, learned counsel for the petitioners and Mr. Sanjeev Thakur, learned counsel for the respondent-State.

(2.) The petitioners have preferred this writ petition for quashing the order dated 19.08.1995 passed by the Circle Officer, Barwadih and also for quashing the order dated 13.12.2013 passed by the Divisional Commissioner, Palamau Division, Palamau in Misc. Appeal No. 67 of 1996.

(3.) Learned counsel for the petitioners submits that long standing zamabandi running in the name of the petitioners has been recommended to be cancelled by the Circle Officer, Barwadih vide order dated 19.08.1995. He further submits that the same has been done with regard to the report of the Circle Inspector without providing any opportunity of hearing to the petitioners. He further submits that the order dated 13.12.2013 has been passed without assigning any reason, which cannot be allowed to be sustained in the eyes of law. He also submits that there is no discussion of the case of the parties. The document has also not been considered while passing the order dated 13.12.2013 and no reason has been assigned for coming to the conclusion while dismissing the appeal.