UDIT NARAYAN RAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is against the order dated 23.06.2016 passed by Commissioner, Santhal Paragna Division whereby and whereunder the revision preferred by the petitioner has been rejected.

(2.) It has been contended by the learned counsel for the petitioner that the revision being statutory right the same is supposed to be decided by reflecting reason therein but the revisional authority without assigning any reason rather in two lines it has been rejected, therefore, the order is not sustainable in the eye of law.

(3.) Mr. Vineet Prakash, associate counsel of learned S.C.(L&C) for the State-respondent has argued by referring to the counter-affidavit more particularly paragraph-15 that the entry has been made in record of rights without the previous sanction of the Deputy Commissioner and, therefore, there is conspiracy in getting the entry into the record of rights as such the revision has been rejected.