SHIV SHANKAR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners-Sri Varun Pratap Singh and Sri Swarnim Pandey; learned counsel for the State, Sri Vijay Bahadur Verma, Advocate and Sri Aditya Kumar Pandey, Advocate, for opposite party No.7 on whose behalf a Vakaltnama has been filed, which is taken on record and Sri Vikram Pandey, Advocate holding brief of Sri Pankaj Gupta, learned counsel for the Gaon Sabha.

(2.) In view of order proposed to be passed this Court is of the view that no prejudice would be caused to the opposite party Nos. 6 and 8, who are real brothers of opposite party No.7, as the facts of the case are not in dispute and to the view of this Court even on appearance these parties would not be in position to dispute the facts and in view of the order proposed to be passed the matter would be heard and decided on merits and accordingly, the notice to opposite party Nos.6 and 8 is dispensed with and with the consent of the Counsel for the parties who are present before this Court this petition is being decided at admission stage.

(3.) Present petition has been filed for the following main reliefs:-