SALIK RAM Vs. DEPUTY DIRECTOR OF CONSOLIDATION, SHRAVASTI

JUDGEMENT

(1.) This order will decide the instant petition as well the connected Petition No.1192 Writ-B of 2024. However, for the sake of convenience the facts are being noticed from Writ-B No.1190 of 2024.

(2.) In both the writ petitions, the order passed by the DDC dtd. 27/8/2024 is under challenge.

(3.) Heard Shri Rajeiu Kumar Tripathi, learned counsel for the petitioners. Notice on behalf of respondent Nos.1 and 2 has been accepted by Dr. Krishna Singh and Shri Upendra Singh, learned counsel for the State- respondents. Shri Vikram Pandey, Advocate holding brief of Shri Pankaj Gupta, learned counsel has accepted notice on behalf of the Gaon Sabha, who is impleaded as respondent No.6 in connected petition and Shri Rakesh Srivastava, Advocate has filed Vakalatnama on behalf of contesting respondent Nos.3 to 5, which is taken on record.