KAILASH PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vijay Bahadur Verma, learned counsel for the petitioner, learned Standing Standing Counsel for the State-respondents and Sri Mohan Singh, learned counsel for the Gaon Sabha.

(2.) By means of the order dtd. 16/3/2022, both the writ petitions were clubbed and since they involve common questions, hence, with the consent of learned counsel for the parties, both the petitions are being disposed by means of this common judgment.

(3.) For the sake of convenience, this Court is noticing the facts from W.P. No. 44 (Writ-B) of 2022 and shall refer to the facts of W.P. No. 140 (Writ-B) of 2022 at the appropriate place.