BHAWAN GIRI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Although notice was issued to respondent No.4 way back on 04.12.2015 but no counter affidavit has been filed on behalf of respondent no.4. Although Mr. P.N. Tiwari, Advocate has put in appearance on behalf of respondent No.4 but there is no "Vakalatnama" on his behalf.

(2.) The petitioner before this Court is an ExSarpanch of Village Kafal Gair, Patti Malla Chokot, Post Office-Munani Tehsil Bhikiyasain, District Almora.

(3.) In this case, the dispute appears to be between two neighbouring "Van Panchayats", one of "Payal Gaon" Village and other of "Kafal Gair" Village.