MD.SALAMAT ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner by way of filing this writ petition under Article 226 of the Constitution of India has prayed for quashing the order dated 23.1.2004 passed by the Commissioner, Santhal Pargana Division, Dumka in R.M.(Settlement) Appeal No. 27/2002 -2003.

(2.) HEARD the learned counsel for the petitioner as well the respondent -State Government and respondent no.4.

(3.) 2012(4) JLJR 210 and submitted that the Commissioner has no authority and power to decide such claim. It can be decided by a competent court of civil jurisdiction.