R.K.MERATHIA,J. - (1.) I.A. No. 243 of 2003 was filed by Mr. P.P.N. Roy, for substitution of heirs and legal representatives of respondent nos. 4 and 5, Bandhan Tana and Jauru Tana. Mr. Sahani has got no objection to such prayer.
(2.) ACCORDINGLY , the application for substitution is allowed respondent nos. 4 and 5 are deleted and Mahrang Tana Bhagat, Suita Tana Bhagat, Dineshwar Bhagat, Mahavir Tana Bhagat and Bablu Bhagat are substituted as respondent nos. 4, 5, 6 , 7 and 8 in their place. I.A. No. 243 of 2003 stands disposed of.
(3.) PETITIONER has prayed for quashing the order dated 31.1.1994 (Annexure -4), passed by the respondent no. 1, (Commissioner, Palamau Division, Daltonganj), in Land Restoration Case No. 25/93 whereby the order dated 24.11.1992 passed by the respondent no. 2, (Addl Collector, Palamau at Daltonganj), in Appeal No. 7/5 of 1991 -92, was set aside and also for quashing the orders dated 17.12.1991/6.3.1991 (Annexure -2), passed in Land Restoration Case No. 1 of 1990 -91, by the respondent no. 3. (Sub -Divisional Officer, Latehar, District Palamau), by which the land in question was directed to be restored in favour of the original respondent nos. 4 and 5.;