VIJAY SHANKAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Pankaj Kumar Rai, Counsel for the petitioner, Mr. Abhishek Shukla, learned Additional Chief Standing Counsel for the State-respondents, Mr. Kalpnath Rai for respondent Nos. 6 to 9 and Mr. Bhupendra Kumar Tripathi for respondent No. 10, Gram Sabha.

(2.) The instant public interest litigation has been filed for the following relief :

(3.) This Court has directed the learned Standing Counsel for State as well as learned Counsel for the Gaon Sabha to file counter-affidavit. The State as well as the private-respondents have filed their counter-affidavit but no counter-affidavit has been filed by Gaon Sabha. Petitioner has filed his rejoinder-affidavit to the counter-affidavit filed by respective parties.