PARAG MEMORIAL EDUCATIONAL INSTIT. Vs. GRAM PANCHAYAT SAREHRI,

JUDGEMENT

(1.) Considering the issue involved in the present petition as also the undisputed facts that private respondent Nos. 3 to 5 were the Members of Chakbandi, this Court finds no force in the application(s), under consideration, as such, the same are hereby rejected.

(2.) Order on Petition Heard Mohhd. Arif Khan, learned Senior Advocate assisted by Mr. Shadab Khan, Advocate as also Mr. Akbar Ali Khan, learned counsel for the petitioner, Sri Hemant Kumar Pandey, learned counsel for the State as also Sri Shiv Kumar, Advocate, who preferred the application for impleadment, to which, the objection has been filed before this Court and the same is taken on record.

(3.) By means of the present petition, petitioner has sought the following main relief:-