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Judgment
Heard Mr. Ayush Aditya, counsel appearing on behalf of the petitioners.Â
Heard Mr. A.K. Thakur, A.C. to S.C. (L&C) appearing on behalf of the State and Mr. Mahesh Tewari, counsel appearing on behalf of respondent
no. 4.Â
This writ petition has been filed for quashing of entire proceeding arising out of S.A.R. Case No. 268 of 2005-06 under Section 71(A) of
Chotanagpur Tenancy Act, 1908 in relation to R.S. Plot No. 16, Khata No. 4 area 59 decimal of Mouza Chadri, District Ranchi.Â
However, the present I.A. has been filed seeking prayer by the petitioners that the petitioners may be directed to file their show cause/reply in
S.A.R. Case No. 268/05-06 where the case is still pending.Â
The petitioners also pray for a direction upon the S.A.R. Court to decide the dispute within the reasonable time frame.Â
Counsel for the respondents have not objected to the aforesaid prayer of the petitioners.Â
Considering the facts and circumstances of the case, I.A. No. 2927 of 2018 is allowed and this writ petition is disposed of with the liberty to the
petitioners to file show cause/reply before Special Area Regulation Officer, Ranchi (respondent no. 4) by 24.04.2018 and from the date of filing of the
show cause, respondent no. 4 shall decide the case within a period of six months thereafter.   Â