KASHI NATH PATHAK Vs. D D C CHANDAULI

JUDGEMENT

(1.) A supplementary affidavit filed today is taken on record.

(2.) THIS writ petition was heard thrice and the matter was adjourned earlier to enable the learned counsel for the parties to assist the Court with the aid of certified copy of the Chak map as well as the other documents relating to the allotment of the plots about which the dispute has been raised.

(3.) LEARNED counsel for the respondent nos. 1, 2 and 3 has also adopted the same arguments.