LAWS(ALL)-2024-2-315

VIJAY BAHADUR SINGH Vs. COMMISSIONER AYODHYA DIVISION AYODHYA

Decided On February 02, 2024
VIJAY BAHADUR SINGH Appellant
V/S
Commissioner Ayodhya Division Ayodhya Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Shri Badrish Kumar Tripathi, learned Additional Chief Standing Counsel for respondents No. 1 and 2, Brijendra Mani Pandey, learned counsel for caveators/respondents No. 4 and 5. Notice on behalf of respondent No. 3/Village Panchayat Naugawan Teer has been accepted by Shri Mohan Singh, Advocate.

(2.) With the consent of learned counsel appearing for the contesting parties, the writ petition is being finally decided at admission stage.

(3.) The instant writ petition has been filed praying for following main reliefs: