BABU LAL GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In all these writ petitions, a common question of facts and law are involved and that is why, all these petitions are being heard together with consent of the parties.

(2.) Heard the learned counsel for the petitioner(s) as well as the learned counsels appearing on behalf of the respondent State.

(3.) In W.P.(C) No.7384 of 2023, the prayer has been made for quashing of the order dtd. 25/8/2023 passed in Revision Case No.22 of 2022 by the learned Member Board of Revenue, Jharkhand, Ranchi whereby the learned Member Board of Revenue, Jharkhand, Ranchi has been pleased to dismiss the revision application and affirm the order dtd. 23/7/2021 passed in Land Ceiling Appeal No.06/2013-14 passed by respondent no.2 whereby the land ceiling appeal was rejected and the order of DCLR, Sadar Medninagar dtd. 12/10/2012 in Land Ceiling Case No.09/2011-12 was upheld.