- (1.) The present petition has been preferred under Articles 226 and 227 of the Constitution of India against an order passed by Mines Commissioner, Jharkhand, Ranchi dated 18th July, 2009 in Revision Case No. 09 of 2009 mainly for the reason that the said order is thoroughly a non-speaking order. Paragraph 3 of the impugned order reads as under: 3. This area has been subject matter of revision case No. 27/2006 order dt. 20.08.2007 passed by the court of Mines Commissioner, Jharkhand, Ranchi. As such there is no cogent reason to re-open this matter which has been decided earlier, hence this revision application is dismissed.
(2.) Learned Counsel appearing for the petitioner vehemently submitted that the aforesaid reason is no reason in the eye of law.
(3.) Previously preferred Revision Case No. 27 of 2006 dated 20th August, 2007 also reads as under: Heard both the parties and perused the records. The delay in filing the application is condoned. The District Mining Officer, Sahebganj is directed to calculate the up-to-date dues and issue a demand notice to the petitioner by giving him reasonable time for payment on a definite date for clearing the dues. The petitioner is further directed to submit all papers as demanded by District Mining Officer, Sahebganj. If the petitioner complies with the above direction the Deputy Commissioner, Sahebganj would pass a speaking order on merit and in accordance with the provisions of law within 90 days from the date of receipt or production of the copy of this order. Revision application stands disposed of.;