MANOHAR LAL JAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this Writ Application the petitioner, who is the Manager of "Sri Digambar Jain Bispanthi Kothi" at Madhuban in the District of Giridih, has prayed for issuance of a writ of certiorari for quashing the order dated 6.5.2002 as contained in Annexure -7 passed by the respondent No. 2 in Misc. Revision Case No. 14/2000 allowing the revision filed by the respondent No. 6. The ground for making the said prayer is that Commissioner, North Chhotanagpur Division, Hazaribagh (respondent No. 2) had no jurisdiction to entertain a second revision under the Bihar Tenants Holding (Maintenance of Record) Act, 1973 (hereinafter referred to for the sake of brevity and precision as the said Act).

(2.) LET it be recorded that by reason of the impugned Order, the respondent No. 2 observed as follows : - -