LACHHO DEVI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel representing respondent Nos. 1 and 2 as well as learned counsel for the private respondent Nos. 3 to 7.

(2.) Affidavit of service filed by the petitioner is taken on record.

(3.) In view of the peculiar facts and circumstances of the present case and the order proposed to be passed hereinunder, this Court proceeds to finally decide this matter at the admission stage, without putting notice to respondent Nos. 8/1 and 9/1, with the consent of the counsel for the parties present and without calling for their respective affidavits.