GHUDA BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for quashing and setting aside the common order dtd. 20/12/2021 (Annexure-5 to the writ petition) passed by the Commissioner, South Chhotanagpur Division, Ranchi (the respondent no.2) in S.A.R Revision Nos. 97 of 2000 and 98 of 2000 whereby the said revision cases preferred by the petitioner's father namely Birsa Oraon have been dismissed. Further prayer has been made for quashing and setting aside the orders dtd. 12/9/2000 passed by the Deputy Commissioner, Lohardaga (the respondent no.3) in S.A.R Appeal No. 15 R-15 of 1999-2000 and S.A.R Appeal No. 16R-15 of 1999-2000 whereby the orders dtd. 30/8/1999 passed by the Land Reforms Deputy Collector-cum-Special Officer, S.A.R., Lohardaga (respondent no.4) in S.A.R Case No. 57 of 1995 and S.A.R Case No. 58 of 1995 respectively have been set aside.

(2.) I.A. No. 6728 of 2022 has been filed on behalf of the petitioner for confining the prayer made in the writ petition to the extent of challenging the common order dtd. 20/12/2021 passed by the respondent no. 2 in S.A.R. Revision No. 97 of 2000 as well as order dtd. 12/9/2000 passed by the respondent no. 3 in S.A.R. Appeal No. 15 R-15 of 1999-2000.

(3.) Since the respondent no. 2 has passed the common order dtd. 20/12/2021 clubbing S.A.R Revision Nos. 97 of 2000 and 98 of 2000 filed against the orders dtd. 12/9/2000 passed by the respondent no. 3 in S.A.R Appeal No. 15 R-15 of 1999-2000 and S.A.R Appeal No. 16R-15 of 1999-2000, the petitioner is not required to confine the prayer as mentioned in I.A. No. 6728 of 2022. Hence, there is no need to pass any order in the said interlocutory application.