JUDGEMENT
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(1.) Defects pointed by the office are ignored.
(2.) Since all these appeals arise out of the same impugned Judgement, they have been heard together and they are being disposed of by this common Judgement.
(3.) Heard learned counsel for the appellants, learned counsel for the State and learned counsel for the Jharkhand Tourism Development Corporation, (herein after referred to as J.T.D.C. ).;
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