- (1.) On the second call also, the counsel for the petitioner is absent.
(2.) Aggrieved by order dated 03.07.2003, the present writ petition has been filed.
(3.) In the proceeding of Tanaza No. 1 of 200203, Janaki Singh & Ors. were second party. The Charge Officer after hearing the parties held that there was no partition between the cosharers however, legal heirs of the recorded raiyats were in possession over their respective shares. The Charge Officer vide order dated 06.03.2003 ordered entry in the land records in terms of possession of the parties. However, the Assistant Settlement Officer, Nawadih felt difficulty in entering the name of the petitioner and other cosharers in the land records and thus, he reported the matter to the Charge Officerrespondent no. 6. However, in the meantime, in purported exercise of direction issued by the Deputy CommissionercumSettlement Officer, Hazaribagh, the Assistant Settlement Officer issued order dated 03.07.2003 annulling the order passed by respondent no. 6. In these facts, the petitioner has pleaded that the Assistant Settlement Officer has no jurisdiction to sit in appeal over the orders passed by the Charge Officer.;