BIRBAL SINGH Vs. ADDL COMMISSIONER

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to implead concerned Gaon Sabha as respondent no. 7 and serve the copy of the writ petition to Sri Rajesh Yadav, learned counsel for the Gaon Sabha. Learned counsel for the petitioner is also permitted to correct the description of respondent no. 2.

(2.) Heard Sri Kunal Ravi Singh along with Smt. Manjari Singh, learned counsel for the petitioner, learned Standing Counsel for the State respondents and Sri Rajesh Yadav, learned counsel for the Gaon Sabha.

(3.) By means of this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the orders dated 31.12.2013 passed by the Sub-Divisional Officer Sadar, Muzaffarnagar in Case No. 10/2006-07 (Birbal Singh Vs. Naresh Chand Jain and others) and order dated 29.1.2014 passed by the Additional Commissioner (Adminstration) Saharanpur Division, Saharanpur in Revision No. 28/2013-14 (Birbal Singh Vs. Smt. Rahisa Begum and others).