SHIV BACHAN YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anil Kumar Mishra, learned Counsel for the petitioners, Sri Manish Dev Singh along with Sri V.K. Jaiswal, learned counsels for the respondent Nos. 4 to 22, Sri Awadhesh Kumar Patel, learned Standing Counsel for the State-respondents No. 1 to 3 and Sri Pradeep Singh, learned Counsel for respondent No. 23-Gaon Sabha.

(2.) The respondents No. 25 to 31 are the proforma respondents. As they are the plaintiffs in the Suit in question along with the petitioners as such, notice is not necessarily required to be issued to them as their claims are conjoined with the petitioners.

(3.) With the consent of the learned counsel for the parties, this Court proceeds to decide the present Writ Petition at the admission stage itself.