- (1.) Since in these two writ petitions common question of law is involved, they have been heard together and are being disposed of by this common order.
(2.) In W. P. C. No. 822 of 2005, the defendant-petitioner has challenged the order dated 6-1-2005 passed by Munsif, Jamshedpur in Title Suit No. 158 of 2003 whereby he has rejected the petitioner's petition for accepting written statement for which the petitioner was debarred earlier.
(3.) Similarly in W. P. C. No. 823 of 2005, the petitioner has challenged the order dated 10-8-2004 passed by Sub-Judge-I, Garhwa in Partition Suit No. 28/1998 whereby he has refused to recall the earlier order dated 10-8-2004 by which the petitioner was debarred from filing written statement.;