PRADEEP KUMAR TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) While L.P.A. No.1192 of 2015 arises from a judgment and order of a learned Single Judge dated 01.04.2015 passed in C.W.J.C. No.1380 of 1998 (Pradeep Kumar Tiwari versus State of Bihar and Ors.), L.P.A. No. 1221 of 2015 arises from a judgment and order dated 01.04.2015 passed in C.W.J.C. No.1382 of 1998 (Pradeep Kumar Tiwari versus State of Bihar and Ors.).

(2.) Since the two orders of the learned Single Judge passed in two separate proceedings initiated under Section 48E of the Bihar Tenancy Act, 1885 (hereinafter referred to as 'the Act') are in identical matters, each drawing in favour of the Bataidars, that the two appeals have been heard analogous and are being disposed of by a common judgment.

(3.) Mr. K.N. Chaubey, learned Senior counsel has appeared for the appellants-writ petitioners with the Advocate on record Mr. Ambuj Nayan Chaubey, the State is represented by Mr. Birju Prasad, learned G.P.13 assisted by Mr. Ajit Anand and Ms. Sweta Anand, A.C. to G.P.13, the respondent No.5 is represented by Mr. Anand Kumar Ojha and the Bataidar respondent No.6 in each of the two writ petitions is represented by Mr. Rambali Jha and Mr. Mritunjay Kumar.