- (1.) We have heard Mr Attorney-General for the petitioner and Mr B. C. Ghose for the respondents.
(2.) In view of the points made in the transfer petition and in view of the fact that Civil No. 2889 of 1980 pending in this court in the case of Kamakhya Narain Singh raises certain questions which would have an impact on the decision of C. W. J. Cs. Nos. 802 and 805 of 1980 pending in the High court of Patna, Ranchi bench, Ranchi and in order to avoid any conflict of decisions in these cases, we direct that G. W. J Cs. Nos. 802 and 805 of 1980 pending in the High court of Patna, Ranchi bench, Ranchi,be withdrawn and stand transferred to this court and be hear along with C. A. No. 2889 of 1980 pending in this court. The connected petitions for amendment of Writ Petition Nos. 802 and of 1980 shall also stand transferred to this court for disposal.
(3.) There shall be no order as to costs.;