BANKEY LAL Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) Heard Sri S.C. Tripathi, learned counsel for the petitioners, Sri V.D. Yadav, learned counsel for respondent no. 2, learned Standing Counsel and learned counsel for the Gaon Sabha.

(2.) Through this writ petition, the petitioners have prayed for issuing a writ of certiorari quashing the order dated 3.10.2012 passed by the Deputy Director of Consolidation (in short, 'DDC'), by which the revision filed by Sumiran against the Gaon Sabha has been allowed.

(3.) Sri Tripathi contends that impugned order has been passed by the learned DDC without notice to the petitioners as the petitioners were not impleaded as party in the aforesaid revision, whereas they have been materially affected by the order of the DDC. He has also brought on record the memo of the revision from the perusal of which, it transpires that only Gaon Sabha was impleaded as respondent.