RAM AYODHYA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the writ petitions since having the common cause and same issues and as such the same have been heard together and are being disposed of by this common order.

(2.) The writ petitions have been filed praying therein to restrain the respondents from cancelling the order of mutation passed by Circle Officer, Jamshedpur in Mutation Case No.110/M/2017-18 [W.P.(C) No.6241 of 2018] and Mutation Case No.109/M/2017-18 [W.P.(C) No.6242 of 2018].

(3.) The ground urged by the petitioners that although at the time of filing of the writ petitions on apprehension the writ petitions was filed since the authorities have made up their mind to cancel the mutation but that apprehension has become true when the notices have been issued on 29.01.2019 as contained in Letter No.239 so far it relates to W.P.(C) No.6241 of 2018 and Letter No.241 which relates to W.P.(C) No.6242 of 2018.