URBAN IMPROVEMENT TRUST Vs. AVDESH KUMAR SINGH

JUDGEMENT

(1.) This revision is directed against the order of the State Commission Rajasthan Jaipur dated 08.07.2011 in RP No. 75 of 2010.

(2.) Learned counsel for the petitioner submits that perusal of order would show that it is a non speaking order and State Commission has failed to address the issue raised by the petitioner in his revision petition.

(3.) Counsel for the respondent on the contrary has argued in support of impugned order and submitted that it has been passed after taking into account overall facts as also the reasoned order passed by the District Forum