ANANDPAL Vs. DY DIRECTOR OF CONSOLIDATION MEERUT

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners Sri Hari Om Khare, and Sri N.C. Rajvanshi, learned Senior Counsel for the Respondent Nos. 3, 4 & 5.

(2.) The facts that emerge and are being narrated hereinafter would indicate that it is not necessary to issue notice to the Respondent Nos. 6 to 11 at this stage of the proceedings.

(3.) Sri Rajvanshi, learned Senior Counsel states that no counter affidavit is required to be filed in view of the submissions raised and the matter can be disposed of finally at this stage itself.