- (1.) In these writ petitions, petitioners have prayed for quashing of the letter no. 5 / Tata Lease Bhoomi Parivad -10/10 3058/ Ra dated 17th September 2012 issued under the signature of the Principal Secretary, Department of Revenue and Land Reforms, Government of Jharkhand and subsequently forwarded under Memo No. 473/Go dated 18th September 2012 by the Respondent No. 2- Commissioner, Singhbhum (Kolhan), West Singhbhum directing the petitioners to stop all construction activities on the plots sub-leased to the petitioners and to maintain status quo. Petitioners have also sought quashing of the letter dated 21st September 2012 issued under the signature of the Deputy Commissioner, East Singhbhum, Jamshedpur (Respondent No. 3) whereby M/s Tata Steel Limited (Respondent No. 4) has been asked to ensure stoppage of construction activities on the sub-leased plots mentioned in Schedule 'Ka' and enclosed with the letter dated 17th September 2012, which, in turn, has been communicated to the petitioners, by letter dated 22nd September 2012 issued by the Tata Steel Limited.
(2.) Since in all these writ petitions, the common impugned orders are under challenge, and common issues have been raised by the parties, they have been heard together. However, for noticing relevant features of the cases, the facts of WPC No. 6138/12 are being referred to herein-below, as the arguments in the batch of cases have been lead by the learned senior counsel Mr. Jaydeep Gupta, which have also been adopted by the petitioners in other cases.
(3.) It is also relevant to mention here that the learned senior counsel Mr. Gupta has drawn attention of the court to the orders passed in Special Leave to Appeal (Civil) No. 810/2013 by the Hon'ble Supreme Court of India vide order dated 10th January 2013 which isquoted hereunder: "Heard. We do not see any reason to interfere with the impugned order. The Special Leave Petitions are accordingly dismissed. The petitioners are however free to approach the High Court for an early disposal of the application for grant of interim relief. In case such a prayer is made, we hope and trust that the High court will look into the same and pass appropriate order as early as possible." These matters have therefore been heard today on the interim relief.;