- (1.) The present petition is filed with a prayer to quash and set aside the order dated 16.12.2011 passed by the learned Commissioner, Santhal Pargana Division, Dumka in RMR No. 75/09-10 whereby the appeal of the appellant is not admitted as it is barred by law of limitation. Heard the learned counsel appearing for the petitioner as well as the State.
(2.) Perused the impugned order and other papers.
(3.) On perusal of the impugned order it transpires that there is a delay of about one month in preferring the statutory appeal. As observed by the learned Commissioner, the petitioner (appellant) has not explained one month delay and for that reason the appeal has not been admitted.;