PRADEEP KUMAR ROY Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In all these writ petitions common issues are involved and therefore they have been heard together.

(3.) By the impugned orders of the same date 27th August, 2016 in respective S.A.R Cases in all these writ petitions, the Respondent-Land Reforms Deputy Collector, Chas, Bokaro has directed restoration of land indicated therein in favour of Khatiyani Raiyat. The text and context of all the impugned orders are also the same.