D.N. Patel, J. - (1.) Office defects pointed out by the Registry of this Court are ignored.
(2.) This Letters Patent Appeal has been preferred against the judgment and order delivered by the learned Single Judge in W.P.(C) No. 4949 of 2013 vide order dated 13th April, 2015 whereby, the petition preferred by these appellants was dismissed by the learned Single Judge.
(3.) These appellants are the original petitioners of W.P.(C) No. 4949 of 2013. In the writ petition notice issued by the Sub-Divisional Officer, Ranchi dated 31st July, 2013 was under challenge.;