GAON SABHA KAKROLA Vs. SARBATI

JUDGEMENT

(1.) AT the outset, Learned Counsel for the appellant states that inadvertently Union of India was not impleaded as a proforma respondent.

(2.) AT an oral application filed, Union of India is impleaded as respondent No. 2. Amended memo of parties filed is taken on record.

(3.) HEARD Learned Counsel for the parties. The appeals are being disposed of with consent of parties without awaiting the Trial Court record.