- (1.) Civil Review No. 21 of 2011 &23 of 2011: 1. On being asked, Mr. S.L. Agrawal, learned counsel appearing for the review petitioner admitted that in terms of order under review passed on 1.3.2011 in W.P. (C) No. 4016 of 2010, the Vice Chairman, R.R.D.A., Ranchi has passed an order after hearing the parties including the petitioner on 30th March 2011. In that view of the matter, these review applications have become infructuous. The parties aggrieved will be at liberty to move appropriate forum, as may be advised.
(2.) With this observation, these review applications are disposed of as infructuous. Cont. Case (Civil) No. 400 of 2011:
(3.) Mr. P.K. Prasad, learned senior counsel appearing for the petitioners submitted that the Vice Chairman, R.R.D.A. was directed to decide U.C. Case No. 43 of 2008 one way or the other. But, he has passed an order on 30.03.2011 keeping the further proceeding in abeyance awaiting the decision of competent court in Title Suit No. 266 of 2006, whereas he was to take a decision in terms of Section 38 of Jharkhand Regional Development Authority Act ('the Act' for short) whether sanction was accorded in consequence of any material misrepresentation or fraudulent statement contained in the notice given or information furnished under Section 37 or not.;