JOKHAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to implead Settlement Officer of Consolidation as respondent No. 6 in the array of the parties of the writ petition during course of the day.

(2.) Heard learned counsel for the petitioners and Mr. Ashish Chand Nishad, learned Standig Counsel for the State respondents.

(3.) The instant petition has been filed for the following reliefs: