CHANDRAKALI NETI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD on I.A. No.2, application for permission to intervene.

(2.) LEARNED counsel for the Interveners submits that the interveners are the elected Panchas of Gram Panchayat Badebanka.

(3.) BY this petition under Article 226 of the Constitution the petitioner has prayed for issuance of an order in the nature of writ and has prayed for following substantial reliefs.