PATAN DISTRICT PANCHAYAT Vs. BAI BANUBEN

JUDGEMENT

(1.) By this common order, I propose to decide all the captioned appeals, as all of them involve common question of law.

(2.) Upon joint request of learned advocates for the parties, Second Appeal No.167 of 2010 is treated as lead matter. Facts are taken from this appeal. Second Appeal No.221 of 2010 arise from self-same judgment passed by learned Appellate Court.

(3.) Second Appeal No.167 of 2010 has been admitted by order dtd. 14/9/2010 framing following substantial question of law :-