RAJPAL Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) Heard Sri Mahendra Ram Maurya, learned counsel for the petitioner, learned Standing Counsel for the State respondents and Sri K.K. Mani, learned counsel for the Gram Panchayat.

(2.) Notice need not to be sent to the respondent no.5, at this stage.

(3.) This writ petition has been filed assailing the order dtd. 5/2/2020 passed by the respondent no. 1 in Case No. 170 of 2020 (Rajpal Vs. Mukhtyari and others) and order dtd. 2/7/2015 passed by the respondent no. 2 in Case No.C202009000000170 (State Vs. Smt. Mukhtyari and others).