BARNAD DUNGDUNG Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since common questions of law and fact are involved in all these writ applications, the same are being disposed of by this common order.

(2.) Heard Mr. J. P. Jha, learned senior counsel appearing for the petitioners in W.P.(C) No. 5090 of 2003, W.P.(C) No. 5227 of 2003 and 5238 of 2003; Mr. Anil Kumar, learned senior counsel for the petitioners in W.P.(C) No. 4727 of 2003 and W.P.(C) No. 5887 of 2003 and Mr. Ashish Kumar Thakur, A.C. to S.C. (L & C) for the State - respondents in all the cases; Mr. Sarju Prasad, learned counsel appearing for the respondent no. 5 and Mr. Manoj Tandon, learned counsel appearing for the intervenor - respondent no. 6 in W.P.(C) No. 5090 of 2003 and 4727 of 2003. W. P.(C) No. 5090 of 2003:

(3.) In this writ application, petitioners have prayed for quashing of the order dated 30.04.2003 passed by the respondent no. 2 in Case No. 5/Aadi-Misc. Case No. 7/2001-02 by which the order dated 30.06.1987 passed by the Deputy Commissioner, Ranchi granting permission under Section 49 of the Chotanagpur Tenancy Act has been set aside.