BASUDEO RAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties finally.

(2.) PETITIONERS have challenged the order dated 28.11.2006 passed by the Commissioner, Santhal Pargana Division, Dumka in Rev. Misc. Revision No. 18 of 2006 -2007. It is submitted by Mr. Shivnath, appearing for the petitioners, that the Amin's report said to be containing the list of Plots marked as Mark A and Mark B along with map was produced on behalf of the respondents 5 to 17 only before the Commissioner. He further submitted that actually on 14.11.2006. the case was fixed for hearing on stay matter but it was heard on merits and therefore petitioners were not given chance to reply to the said document.

(3.) IT appears that on 14.11.2006, while hearing stay matter petitioners prayed for time but on insistence they participated in the hearing.