RAM KHELAWAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Standing Counsel for the State-respondents.

(2.) A short question is involved in the instant petition. In view of the consensus arrived at between the learned counsel for the parties, the petition is being disposed of at the admission stage.

(3.) The controversy involved in the instant petition relates to old Plot Nos.1050 new Plot No.412 and an area measuring 0.7280 hectares situate in village Baliapur, Pargana Rampur Khas, Teshsil Kunda, District Pratapgarh.