S.J.MUKHOPADHAYA, J. - (1.) BOTH the cases relate to allocation of State under Section 72 of the Bihar Reorganization Act, 2000. It appears that the Advisory Committee constituted under Section 75 of the Bihar Reorganization Act, 2000, has recommended the names of the petitioners for allocating them the State of Bihar, though, they opted for the successor State of Jharkhand. Against such recommendation made by final tentative list of allocation, the petitioners stated to have filed objection petitions.
(2.) IN both the cases, no order has been issued by the Central Government under Section 72(2) of the Bihar Reorganization Act, 2000. In the facts and circumstances, the cases being pre -matured, this Court is not inclined to give any finding. The Central Government is required to issue notification of final allocation under Section 72(2) of the Bihar Reorganization Act, 2000, in accordance with law, taking into consideration the objection, if any, preferred by the petitioners.
(3.) BOTH the writ petitions stand disposed of.;