JAI PRAKASH NARAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal has been filed purportedly under Sub -section (7) of Section 23 of the Coal Mines (Nationalization) Act, 1973. Sub -section (7) of Section 23 reads as under : - -

(2.) IN the supplementary affidavit filed by the appellant, it has been stated that Sri D.D. Sahay, Commissioner who passed the impugned order was a Judge of the Calcutta High Court and, therefore, the appeal in terms of proviso of Sub - section (7) of Section 23 (supra) lies in the High Court of Jharkhand.

(3.) THE appeal on the aforesaid ground is held to be not maintainable in this Court and is accordingly, dismissed only on the ground of lack of jurisdiction. No order as to costs.