KEDAR NATH NAYAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Aggrieved by order dated 28.09.2013 passed in Mutation Revision No.99R15/2010-13, the petitioners have approached this Court.

(2.) One interlocutory application being I.A. No.6340 of 2016 has been filed by petitioner Nos. 1 to 8 and another interlocutory application being I.A. No.6289 of 2016 has been filed by petitioner Nos. 15, 16 and 17, for withdrawing the writ-petition. Mr. Bijay Jalan, the learned counsel for the applicants/petitioner Nos. 1 to 8 and Mr. Rahul Kumar Gupta, the learned counsel for the applicants/petitioner nos. 15, 16 and 17 state that these applicants have instituted Title Suit No.525/2016 challenging the Sale Deed dated 05.12011 executed in favour of respondent no.5 namely, Mohan Singh and for declaration of their right, title and interest over 4.50 acres land comprised in Khata No.130 within Thana No.297 at Mauza-Oberia, Ranchi and for this reason they are withdrawing their challenge thrown to order dated 28.09.2013. This prayer is not opposed by the counsel for the respondents.

(3.) I.A. No.6340 of 2016 and I.A. No.6289 of 2016 stand allowed.