- (1.) HEARD the parties.
(2.) IN this writ petition the petitioner, amongst others, has prayed for quashing the order dated 31.1.2005/27.4.2005 whereby the Commissioner, South Chhotanagpur Division has dismissed the revision application of the petitioner by a cryptic order. Learned counsel for the petitioner submitted that the petitioner had taken several grounds in revision assailing the order of the Deputy Commissioner passed in restoration appeal, but none of the grounds has been considered by the learned Commissioner. The revision application has been dismissed mechanically without any application of mind. Learned counsel submitted that the provisions under Section 217 of the Chhotanagpur Tenancy Act is a statutory remedy and the learned Commissioner has acted arbitrarily and contrary to law in dismissing the revision application in such laconic manner.
(3.) LEARNED counsel appearing on behalf of the State, while admitting that the impugned order of the Commissioner is not well reasoned, submitted that the Deputy Commissioner has dealt with the petitioner's grounds in. detail and had recorded reasons for not accepting the same and the learned Commissioner has affirmed the same, without going into detail. Learned counsel submitted that there is no infirmity or illegality in the Commissioner's order.;