NARAYAN PRAJAPATI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since similar issues are involved in both these writ petitions as such the same have been heard together, and now are being disposed of by this common order.

(2.) The whole dispute involved herein is for quashing the order of mutation passed in favour of the respondent No.4- Rajeshwari Devi.

(3.) The contention of the petitioner is that they are the actual title holder for that a title suit has been filed being Title Suit No.178 of 2005 in which the said Rajeshwari Devi is also one of the defendants.