RAJENDRA Vs. COLLECTOR SIDDHARTH NAGAR

JUDGEMENT

(1.) List revised. Although learned counsel for the petitioner and learned Standing Counsel representing State are present, none is present for the contesting respondents.

(2.) Heard the learned counsel for the petitioner, learned standing counsel and perused the record.

(3.) This Court, vide order dtd. 9/10/2000, has passed interim order and issued notices to the private respondents No. 4 to 23 and simultaneously, granted time to the counsel for the Gram Sabha to file counter affidavit. For ready reference, order dtd. 9/10/2000 is reproduced below:-