AMIN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is against the order passed by the Deputy Commissioner Land Reforms in a proceeding initiated under Section 71-A of the Chhota Nagpur Tenancy Act, 1908 for restoration of land in violation of the provision of Section 46 of the aforesaid Act.

(2.) Mr. Nitish Krishna, learned AC to SC (L and C)-II has raised preliminary objection regarding the maintainability of writ petition on the ground of availability of alternative remedy of appeal as provided under Section 215 of the Chhota Nagpur Tenancy Act, 1908.

(3.) Learned counsel for the petitioner has submitted that the case of the petitioner is directly coming under the fold of the judgment rendered by Hon'ble Apex Court in the case of Situ Sahu v. The State of Jharkhand, reported in (2004) 8 SCC 340 therefore, this Court may entertain the writ petition.