GANGARAM Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Shri Bhupendra Kumar Tripathi for the Gaon Sabha as also learned Standing Counsel for the State-respondents.

(2.) In all these writ petitions challenge is to orders dated 30.12.2019 passed by respondent no.3, the Sub Divisional Officer, Naugarh, District Siddharth Nagar.

(3.) It appears that these petitions pertain to ponds of the Gaon Sabha, which were put to an auction. The case of the petitioners is that their bid was the highest. They deposited the amount of the bid. Subsequently, on account of enmity, Ex-Pradhan filed certain applications, on the basis whereof, the impugned order has been passed.