NAKUL MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This writ petition has been filed for the following reliefs:-

(3.) Learned counsel for the petitioner submits that petitioner is primarily aggrieved by the order dtd. 25/9/2012 passed in Survey Appeal No. 039 of 2008 whereby the learned Commissioner, South Chhotanagpur Division has dismissed the appeal for non-prosecution. The learned counsel submits that the appeal has remained pending before the learned Commissioner right from the year 2008 and on a large number of occasions, the learned Commissioner was also not available to take up the matter. Learned counsel submits that the case was adjourned from time to time and on 25/6/2012 the case was lastly adjourned on account of sudden demise of an Advocate.