NAWAL KISHORE PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As the common Judgment passed by the Hon'ble Single Judge is under challenge in both these Letters Patent Appeals, both these appeals have been heard together and are being disposed of by this common Judgment.

(2.) Heard learned counsels for the appellants and the learned counsels for the respondents in both these Letters Patent Appeals.

(3.) The appellants herein are aggrieved by the impugned Judgment dated 10.05.2013, passed by the Hon'ble Single Judge, in W.P.(S) No.1594 of 2003 and W.P.(S) No.5329 of 2007, whereby, without touching the merits of the case, the Hon'ble Single Judge has dismissed both the writ applications on the ground of territorial jurisdiction, holding that neither the cause of action, nor any part thereof, had arisen within the territorial jurisdiction of the High Court of Jharkhand, and as such, the writ applications were not at all maintainable.