KAMLA DEVI, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Amar Kumar Sinha, learned counsel for the petitioners and Mr. Navin Kumar, learned G.P.-IV appearing on behalf of the respondent-State and Mr. Shashank Shekhar, learned counsel for respondent nos. 7, 8 and 9.

(2.) As common facts are involved in both the matters, accordingly both the writ petitions were heard together.

(3.) The petitioners have preferred W.P.(C) No. 4997 of 2014 for quashing the order dated 01.04.2014 passed by the Additional Member, Board of Revenue, Jharkhand in Board's Revision Case No. 20 of 2012 contained in Annexure-7 to the writ petition and have preferred W.P.(C) No. 5035 of 2014 for quashing the order dated 01.04.2014 passed by the Additional Member, Board of Revenue, Jharkhand in Board's Revision Case No. 19 of 2012 contained in Annexure-7 to the writ petition, whereby, the Board of Revenue has dismissed the revision applications filed by the petitioner under Section 32 of the Bihar Land Reforms (Fixation and Ceiling Area and Acquisition of Surplus Land) Act, 1961 (hereinafter to be referred to as the Act, 1961). In both the writ petitions, the appellate orders passed by the Additional Collector, Ranchi in pre-emption Appeal No. 13R 15 of 2011-12 (Annexure-6 to W.P.C. No. 4997 of 2014) and in pre-emption Appeal No. 12R 15 of 2011-12 (Annexure-6 to W.P.C. No. 5035 of 2014) are also under challenge in the writ petitions.