SHAHANAWAZ NAIYER Vs. KUMAR PRABHAT

JUDGEMENT

(1.) The present writ petition has been filed for quashing the common order dtd. 23/5/2022 passed by the Commissioner, South Chotanagpur Division, Ranchi in J.B.C. Revision Case No. 12 of 2022 and J.B.C. Revision Case No. 13 of 2022 whereby the said revision applications filed by the petitioner Nos. 1 and 3 to 6 have been dismissed and the orders dtd. 15/2/2022 passed by the Deputy Commissioner, Ranchi in J.B.C. Appeal No. 38 R 15 of 2018-19 as well as in J.B.C. Appeal No. 42 R 15 of 2018-19 have been affirmed.

(2.) At the outset, learned counsel for the petitioners informs the Court that initially while filing the present writ petition, the petitioner No. 2 was also impleaded as the respondent No. 2 since he had not signed the Vakalatnama along with other petitioners, however, subsequently, he also filed Vakalatnama and therefore his name may be permitted to be deleted as the respondent No. 2 from the array of the parties.

(3.) Considering the said submission of learned counsel for the petitioners, the office is directed to delete the respondent No. 2 from the cause title of the present writ petition.