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  

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