CHANDRAWATI Vs. ADDITIONAL COMMISSIONER (ADMIN.) AYODHYA MANDAL

JUDGEMENT

(1.) Heard Sri R.S. Pandey, learned Senior Advocate assisted by Sri Ankit Pandey for the petitioner and Sri S.P. Tiwari, learned counsel appearing for the private respondent no. 4. In terms of the earlier order dated 19.11.2020, the learned Senior Counsel has filed a copy of the rejoinder affidavit which is taken on record.

(2.) With the consent of the learned counsel for the parties, the matter has been finally heard at the admission stage itself.

(3.) A short question is involved in the aforesaid petition. Order dated 26.02.2020 is under challenge whereby the Additional Commissioner (Admin.), Ayodhya Division in Case No. 832 of 2008-09 has allowed the amendment application of the private respondent no. 4.