SHREE ALAKH NARAYAN DARAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this order eight writ applications challenging a common order are being disposed of.

(2.) The prayer in those applications is for a grant of writ of certiorari to quash the order of the third Respondent (Deputy Commissioner, Giridih) dated 12.8.93 in Case No. 41 of 1986 in the circumstances stated hereinafter.

(3.) In the Giridih District Gazette (extraordinary) dated 28th August, 1986 the following notification was published (Annexure-4):