Union of India & Ors. Vs. Durga Oraon & Ors.

O R D E R

Leave granted.

We have heard learned counsel for the parties.

These appeals are directed against the interim order dated 30th March, 2010 passed by the High Court of Jharkhand at Ranchi in Writ Petition (PIL) No.1015 of 2010 and order dated 1st October, 2010 of the High Court in I.A. No.3626 of 2010 in Writ Petition (PIL) No.1015 of 2010. While issuing notice on 20.10.2010, we had stayed the operation of both the aforesaid orders. In the facts and circumstances of these cases, the interim order granted by this Court is made absolute. The impugned orders are set aside and the Appeals are, accordingly, disposed of. No costs.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI;

29TH AUGUST, 2011

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