- (1.) PETITIONERS by way of filing the present writ petition under Article 226 of the Constitution of India have prayed for issuance of an appropriate writ/ order/ direction commanding upon the respondent No.2, the appellate authority under the Chotanagpur Tenancy Act to dispose of SAR Appeal No. 113 of 2013 -14 filed by the petitioners and to pass appropriate order on the prayer for interim relief made by the petitioners.
(2.) HEARD the learned counsel for the petitioners as well as respondents -State Government. According to the petitioners, they have preferred an appeal under the provisions of Section 215(5) of the Chotanagpur Tenancy Act vide SAR Appeal No. 113 of 2013 -14 along with prayer for interim relief. The said appeal is pending before the Deputy Commissioner, Ranchi.
(3.) LEARNED counsel for the petitioners has produced certified copy of the order -sheet which is filed along with supplementary affidavit to show that the said appeal was filed on 7.3.2013 and thereafter the matter was kept on 13.3.2013, 15.3.2013 and lastly on 20.3.2013. It appears that the learned Deputy Commissioner was busy with other administrative work as well as work relating to election of Municipal Corporation and therefore, he was not in a position to take up the appeal for hearing of admission. Under the circumstances, prayer with regard to grant of interim relief could not be considered and decided by the learned Deputy Commissioner till date.;