SHANTI BHUT KUNWAR PAHAN, WIFE OF LATE RAJESH BHUT KUNWAR PAHAN & ORS. Vs. THE STATE OF BIHAR & ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has approached this Court with a prayer for quashing order dated 31.01.1994/16.01994, passed in S.A.R. Case No. 14/79 - 80, passed by the Special Officer, S.A.R. Act (respondent no. 5); order dated 27.10.1995, passed in S.A.R. Appeal No. 48R - 15 of 1993-94, passed by Deputy Commissioner, Ranchi (Respondent no. 3) as also the order dated 20.10.1998, passed in S.A.R. Revision No. 57/1996, passed by Commissioner, South Chhotanagpur Division, Ranchi (Respondent no. 2).

(3.) This writ petition was earlier heard and dismissed vide order dated 27.02000 and has come up again pursuant to the order of the Division Bench dated 11.05.2000, passed in L.P.A. No. 171 of 2000 on the ground that said order was nonspeaking one and requires fresh consideration.