RAJ KUMAR BIND Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Arvind Kumar Singh, learned counsel for the petitioner, Sri M.C. Chaturvedi, learned Additional Advocate General along with Sri Abhishek Shukla, learned Additional Chief Standing Counsel, for the State respondents and Sri Pradeep Singh, learned counsel representing the respondent Gram Sabha.

(2.) Learned Additional Advocate General points out that pursuant to the previous order the respondent 2 is present in Court in order to explain the factual inconsistencies noticed in the affidavits filed earlier.

(3.) Indulgence is sought to file a fresh affidavit along with an application in order to explain the stand of the State respondents with regard to the settlement of the fishery lease in favour of the petitioner.