USHMAN MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant intra-court appeal, preferred under Clause-10 of Letters Patent, is directed against the order/judgment dtd. 9/5/2018 passed by the learned Single Judge of this Court in W.P.(C) No.1597 of 2007, whereby and whereunder the writ petition was dismissed declining to interfere with order dtd. 16/1/2007 passed by Commissioner, Santhal Pargana, Dumka in Rev. Misc. Appeal Case No. 100/2005-06, by which the appeal filed on behalf of petitioner has been rejected; and also for quashing order dtd. 27/2/2006 passed in R.M.A Case No. 33-1997-98 by the Deputy Commissioner, Dumka by which the case preferred by the respondents against order passed by the Sub Divisional Officer, Dumka in R.E. Case No. 53/1995-96 was allowed.

(2.) The brief facts, as per the pleadings made in the writ petition, read as under:

(3.) Mr. Atanu Banerjee, learned counsel being assisted by Mr. Durga Charan Mishra, learned counsel for the appellant has submitted that lis is related to two chunks of land.