PRANAMI ESTATES PRIVATE LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition is under Article 226 of the Constitution of India, wherein, the direction has been sought for issuance of writ of certiorari for quashing the order dtd. 14/12/2011 passed by the Deputy Commissioner, Ranchi in S.A.R. Appeal No.07 of 2010, whereby and whereunder, the order passed by the Special Officer, Schedule Area Regulation, Ranchi dtd. 9/2/2010 dismissing the case of opposite parties (respondent no.5 to 8) for restoration of land in question as being not legal and valid and also barred by limitation, has been set aside by giving direction for restoration of land in favour of the respondent nos.5 to 8 as also to quash the order dtd. 25/5/2013 passed in S.A.R. Revision No.186 of 2011 by the Commissioner, South Chotanagpur Division, Ranchi, by which, the order passed by the Deputy Commissioner, Ranchi, has been confirmed.

(2.) The brief facts of the case, as per the pleading require to be enumerated which reads hereunder as:

(3.) In the backdrop of this ground, Mr. Manjul Prasad, learned Senior Counsel appearing for the petitioner assisted by Mr. Amit Kr. Tiwari, has submitted that the orders passed by the appellate as also the revisional authority are not sustainable in the eyes of Law.