R.K.MERATHIA, J. - (1.) As prayed, defects are ignored.
(2.) Heard Mr. R.P. Gupta, learned counsel appearing for the petitioners and Mr. Ayush Aditya, learned counsel appearing for the respondent no. 2 - Bhagwati Devi.
(3.) Mr. Gupta submitted that on 8.7.2010 when W.P.(C) No. 4511 of 2006 was disposed of, it could not be pointed out by the petitioners that the matter was transferred by the Deputy Commissioner, East Singhbhum to the Additional Collector and therefore, he had jurisdiction to pass order. He further submitted that even if it is accepted that the Additional Collector had no power to pass the order, the matter could have been remitted to the Deputy Commissioner and therefore, the said order may be recalled and the matter may be remitted to the Deputy Commissioner.;