SUJIT NARAYAN PRASAD,J. - (1.) Before passing the order, reference to the order dated 17 th October, 2019 is required to be made which reads hereunder as :- "4/Dated: 17th October, 2019 Reference may be made to the order dated 15.10.2019, whereby and whereunder following order has been passed: "The writ petition is under Article 226 of the Constitution of India whereby and whereunder prayer has been made for disposal of the Revision Case No.84/2000-01 which is now pending in pursuance to the order for remand passed by Division Bench of this Court in intra-court appeal being LPA No.459 of 2013 dated 01.05.2019.
(2.) It is the grievance of the petitioner that there is no progress in the aforesaid revision and in the meanwhile respondent Nos.5 to 23 have entered into an agreement with the developers for development of land in question and in pursuance to the aforesaid agreement, the developer is proceeding by making construction over the land in question, and therefore, the subsequent prayer has been made for restraining in making further construction over the land in question. It has orally been argued by the learned counsel for the petitioner that there is no progress at all in the revision since as per his instructions, even the record is not available. Ms. Aprajita Bhardwaj, learned AC to AG has sought for time to seek instructions in the matter. This Court before passing any further order deem it fit and proper to look into the record of the Revision Case No.84/2000- 01, to be produced by day after tomorrow. List this case on 17.10.2019.
(3.) Let a copy of this order be handed over to the learned counsel appearing for the State of Jharkhand.";