GANESH SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder the order dated 04.10.2016 passed in R.M.R. Case No.11/2007-08 by Divisional Commissioner, Santhal Pargana Division, Dumka is under challenge solely on the ground that the said order is non-speaking, and as such, is not sustainable in the eye of law.

(2.) Mr. Rupesh Singh, learned counsel appearing for the respondent No.5 has vehemently opposed the ground urged by the petitioner by submitting that the petitioner was not fair enough in presenting his case before the original authority rather on suppression of some material facts order has been passed, therefore, the revisional authority relying upon the judgment rendered by the Hon'ble Patna High Court in C.W.J.C. No.1309 of 1976 has allowed the appeal and closed the proceeding, hence, the same does not suffer from any infrimity.

(3.) Mr. Parth Jalan, AC to GA-IV representing the State of Jharkhand has agreed with the arguments advanced by Mr. Rupesh Singh.