Anubha Rawat Choudhary, J. - (1.) Heard Mr. P.P.N. Roy, learned senior counsel for the petitioners assisted by Mr. Pandey Ashok Nath Roy, Advocate.
(2.) Heard Mr. Amar Kumar Sinha, learned counsel appearing for the respondent no. 5 to 8 assisted by Mr. Kundan Kumar Ambastha, Advocate and heard Mr. Sahil, learned counsel appearing on behalf of respondent nos. 1 to 4.
(3.) This writ petition has been filed for the following reliefs:- (a) For quashing the order dated 30.10.2007 passed in S.A.R. Revision Case No. 12/2007 by the Commissioner, South Chhotanagpur, Division, Ranchi as contained in Annexure-3 to the writ petition, whereby the revision petition filed by the petitioners has been dismissed. (b) For quashing the order dated 10.10.2006 passed in S.A.R. Appeal No. 16R-15/05-06 passed by the learned Additional Collector, Ranchi as contained in Annexure-2 to the writ petition, whereby the appeal filed by the petitioners has been dismissed. (c) For quashing the order dated 15.01.2005, passed by the learned Special Officer, S.A.R. Ranchi in S.A.R. Case No. 948/03-04 (Annexure-1 to the writ petition) whereby the application filed by the petitioners for restoration of land under Section 71 A of the Chotanagpur Tenancy Act has been rejected.;