- (1.) By Court The petitioner, by way of the present petition under Article 226 and 227 of the Constitution of India, has prayed for issuance of an appropriate writ/order/direction for quashing and setting aside the judgment and order dated 25.10.1994 passed in Rev. Misc. Revision No. 47 of 1984-85 whereby the learned Commissioner, Santhal Pargana Division, Dumka, set aside the order of the learned Deputy Commissioner, Dumka dated 22.10.1984 passed in Rev. Misc. Revision No. 13 of 1984-85 who had confirmed the order passed by the Sub-Divisional Officer, Jamtara in Rev. Misc. Case No. 102 of 1983-84.
(2.) Heard the learned counsel for the petitioner as well as the Respondents at length.
(3.) Perused the impugned order as well as other materials placed on record.;