- (1.) Heard learned counsel for the parties.
(2.) The appellants are the writ petitioners, being aggrieved by the common judgment, dated 14.05.2009 passed in their individual writ petition by the learned single Judge.
(3.) Writ petitioners approached this court being aggrieved by the orders passed by the Registrar, Co-operative Society in three such Award Cases bearing Nos. 109-111 of 2000 whereunder these cases were admitted for hearing and transferred to the Deputy Registrar C.S. (Hqrs)Bihar, Patna for disposal in accordance with law.;