Anubha Rawat Choudhary, J. - (1.) Heard Mr. K.K. Ambastha, learned counsel appearing for the petitioners.
(2.) Heard Mr. Vineet Prakash, JC to SC(L&C) appearing on behalf of the respondent-State.
(3.) The counsel for the petitioners submits that the writ petition has been filed for the following reliefs: (a) For quashing the order dated 06.07.2005 passed by the Deputy Commissioner, Hazaribagh in Lease Mutation Case No.3 of 1992-93 as contained in Annexure-2 to the writ petition. By this order the learned Deputy Commissioner, Hazaribagh rejecting the petition filed by the petitioners for mutation of their names by way of succession with respect to the lands measuring an area of 0.02 acres out of Plot No.149/257 corresponding to Lease Holding No.132 situated at Mauza Nawada, P.S. and District- Hazaribagh. (b) For quashing of the order dated 07.05.2008 passed by the Commissioner, North Chotanagpur Division, Hazaribagh in Hazaribagh Lease Succession Appeal No.84 of 2005 whereby the appeal filed by the petitioners was dismissed.;