AMITAV KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajeeva Sharma, learned senior counsel appearing for the petitioners assisted by Mrs. Nitu Singh, Advocate.

(2.) Heard Mr. Ashish Kr. Thakur, A.C. to S.C. (L&C) appearing for the respondents-state.

(3.) This writ petition has been filed for quashing the order dtd. 12/5/2004, passed by the Commissioner, Santhal Pargana, Division, Dumka, in RMA Case No. 132/1993-94, whereby the order dtd. 17/5/1993, passed by the Deputy Commissioner, Sahibganj in RMP Case No. 37/84-85 has been upheld and the three settlements made in favour of Khemanand Pandit @ Hemanand Pandit( original writ petitioner since deceased and substituted by his legal heirs) has been cancelled.