- (1.) 1.Heard Mr.S.Srivastava, learned Counsel for the petitioners and Mr. A.B. Mahto, JC to GP 2 and with their consent, this writ application is disposed of at this stage.
(2.) In this writ application the petitioners have prayed for quashing the order dated 1/10/1985 passed by the Deputy Commissioner-cum-Competent Authority, Ranchi and also the order dated 29/7/1998 passed by the respondent No. 2, Commissioner, South Chotanagpur Division, whereby and whereunder the transfer made by the landholder in favour of the petitioners has been declared null and void.
(3.) The facts of the case lies in a narrow compass.;