LAWS(JHAR)-2013-6-74

TIRATH NATH KASHYAP Vs. STATE OF JHARKHAND

Decided On June 26, 2013
Tirath Nath Kashyap Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Petitioners, by way of filing the present writ petition under Article 226 of the Constitution of India, have prayed for issuance of an appropriate writ/order/direction for quashing and setting aside the order dated 22.8.2009 (Annexure-5) passed in SAR Appeal No. 69R15/04-05-T.R. No. 32R15/08-09 by the appellate authority i.e. learned Deputy Commissioner, Khunti, whereby the order passed by the learned Sub-Divisional Officer, Khunti (Annexure-4) has been confirmed by the appellate authority. Heard the learned counsel for the petitioners as well as respondents-State Government and perused the impugned order as well as other materials placed on record.

(2.) The appellate authority being a first appellate authority is required to appreciate evidence/material on record while recording its findings. On perusal of the same, it transpires that the appellate authority without assigning any reason whatsoever for confirmation of the order passed by the learned Sub-Divisional Officer, Khunti, allowed the appeal. It also appears that the case law/decision, which has been referred in the order, is also not pertaining to the subject matter of the proceeding. Therefore, the said order is required to be quashed and set aside and matter is required to be remitted to the appellate authority for de novo hearing and consideration after careful examination of the facts and material/evidence of the case.

(3.) Learned counsel for the petitioners submitted that there is ambiguity with regard to plot number and the name of the party and therefore, appellate authority is also directed to examine this aspect at the time of hearing of appeal.