ROURKELA DEVELOPMENT AUTHORITY Vs. SARASWATHI BEURA

JUDGEMENT

(1.) This is an application for clarification of the order passed by this Commission on 28.8.2006 in Revision Petition No. 2366/2006. The clarification sought through application dated 5.9.2006 allegedly relates to the question of jurisdiction which, it is stated, has not been dealt in the impugned order.

(2.) We have carefully gone through the memo of revision petition filed before us as also the orders passed by the District Forum and State Commission. There is no plea taken before any of the lower Fora on the point of jurisdiction. It appears that for the first time, a ground taken before this Commission in the Revision Petition, reads as under : "Because the Forums below suffer from inherent lack of jurisdiction in view of the provisions of the Act."

(3.) Clarification is sought in support of this contention on the ostensible plea that whether, "the agreement of licence will come under the provisions of the Act? The basic question is, grant of licence for running a commercial shop does not come within the provisions of this Act."