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Judgment
THIS revision petition has to be allowed on the short ground that the State Commission has failed to pass a speaking order while disposing of the appeal preferred before it by the Revision Petitioner. The act provides for an appeal against the order passed by the District Forum and the party preferring such an appeal has the right to have it disposed of by a speaking order which should show that the Appellate Authority has applied its mind to the points arising for decision in the case and should also record its conclusions on those points. THIS is the basic minimum that natural justice requires. Inasmuch as the impugned order does not comply with his legal requirement, we are on strained to set aside the impugned order purely on this technical ground. The appeal will stand remanded to the State Commission for fresh disposal in accordance with law. We make it absolutely clear that we are not expressing any opinion whatsoever on the merits of the various contentions raised by the parties in the appeal before the State Commission. The Revision Petition is allowed as above. There will be no order as to the costs. Revision petition allowed.