MANBHUI MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner is aggrieved by the order dated 23.7.2002 passed by the Commissioner, North Chota Nagpur Division in Revisional Survey Appeal No. 28/98 whereby the Commissioner has upheld the order dated 24.1.1998 passed by the Charge Officer, Dhanbad in Revision Case No. 18148/96 and allowed the revision filed by the respondent Nos. 5 to 8 against the order passed under Section 83 of the Chota Nagpur Tenancy Act.

(2.) THE grievance of the petitioner is that by the impugned order dated 24.1.1998, the Charge Officer sat over the order dated 9.10.1996 passed in the Revision Case No. 18148/96 whereby revision was declared as time barred and the same was not entertained. By the subsequent order dated 24.1.1998, the same Charge Officer has not only revived the revision, but also condoned the delay and allowed the revision.

(3.) THE petitioner filed appeal under Section 89(2) of the Chota Nagpur Tenancy Act against the said order raising the said point, but the Commissioner also did not appreciate the same and upheld the order of the Charge Officer.