- (1.) THE applicant in the instant I.A. has prayed for impleading himself as party respondent in the present writ petition as according to him, he has vital stake in the issues involved in the present writ application. It is further submitted that the issues arising out of the order passed in U.L.C. No. 25 of 1996 was under challenge on behalf of the applicant along with others in W.P.(C) No. 2160 of 2004 whereby the present petitioner was the respondent no. 6. Counsel for the petitioner has however objected to the same. However, since it appears that the present petitioner was himself respondent no. 6 in the writ petition being W.P.(C) No. 2160 of 2004 preferred by the intervener along with others challenging the same impugned order dated 11th February 2004 passed by the Commissioner, North Chhotanagpur Division, Hazaribagh in U.L.C. Case No. 25 of 1996, it will be proper to allow the intervener to be impleaded as party respondent in this case. Accordingly, let the intervener be impleaded as respondent no. 4 in the instant case. I.A. stands disposed of. Heard learned counsel for the parties.
(2.) THIS writ petition has been preferred for directing the respondent nos. 2 & 3 to ensure demarcation of the land of the petitioner which has been released appertaining 37.5 decimals in a proceeding under Urban Land Ceiling Act, 1976 by order dated 31st December 1995 passed by the Deputy Commissioner, Dhanbad in U.L.C. Case No. 24 of 1990 which according to the petitioner, was affirmed by the Commissioner, Chhotanagpur (N) in U.L.C. Appeal No. 25 of 1996 dated 11 th February 2004 out of 1.61 acres of land of Khata No. 60 Mouza- Hirapur Plot No. 2476, 2477, 2478, 2479, 2480, 2481 and 2483 said to have been purchased by the petitioner through a registered sale deed no. 269222 on 6th December 1974 from one Smt. Guri Rani Devi. The writ petition was filed in the year 2008 and thereafter certain developments have occurred which have been brought on record by way of interlocutory applications by the petitioner. The State has appeared and filed their counter affidavit. The petitioner has also preferred I.A. No. 2124 of 2012 seeking amendment in the prayer made in the main writ application by incorporating further prayer for release of the surplus land to the tune of 123.5 decimals of land taking into account the subsequent development that the proceedings in the Urban Land Ceiling Case has been held to have been abated with effect from 24.01.2011 in W.P.(C) No. 2160 of 2004. It is worthwhile to state here that the said writ petition being W.P.(C) No. 2160 of 2004 was preferred against the same order dated 11.02.2004 passed by the Commissioner, North Chhotanagpur Division, Hazaribagh (Annexure-1) by the intervener newly added respondent no. 4 along with others.
(3.) THE order passed by this court in W.P.(C) No. 2160 of 2004 has been brought on record by the petitioner himself as Annexure-5 to the I.A. No. 2124 of 2012.;