Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEALS NO.7544-7545 OF 2011
(@ SPECIAL LEAVE PETITIONS(C)NO.30551-30552 OF 2010)
UNION OF INDIA & ORS. APPELLANTS
VERSUS
DURGA ORAON & ORS. RESPONDENTS
O R D E R
Leave granted.
We have heard learned counsel for the parties.
These appeals are directed against the interim order dated
th
30 March, 2010 passed by the High Court of Jharkhand at Ranchi in
st
Writ Petition (PIL) No.1015 of 2010 and order dated 1 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