- (1.) HEARD. Learned counsel appearing for the petitioner submitted that the petitioner is ready to abide by any terms and conditions which may be imposed on them for restoration of the writ petitions.
(2.) ON being satisfied with the grounds, the connected writ petition C.W.J.C. No. 5465 of 1997(P) subject matter of C.M.P. No. 51 of 2010 and C.W.J.C. No. 5466 of 1997(P) subject matter of C.M.P. No. 75 of 2010 are restored to their original files on the condition that the writ petitioners in both the cases deposit Rs. 5,000/- each with the Member Secretary, Jharkhand High Court Legal Services Authority, Ranchi within one week. Let the writ petitions be listed before appropriate Division Bench. Counsel for the petitioner undertakes to serve two copies of the writ petitions on the counsel appearing for the State of Bihar by 28.02.2010. Mr. Rajesh Shankar, learned counsel appearing for the State of Jharkhand submitted that a copy of the writ petition has been served on him, but State of Jharkhand is not a party in this case. As prayed, petitioners are permitted to take steps for amendment of the writ petition within one week from today.;