SOHAN LAL Vs. DEPUTY DIRECTOR OF CONSOLIDATION, BARABANKI

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel for the Staterespondents and Shri Mohan Singh, learned counsel for the Gaon Sabha. Ms. Nisha Srivastava learned counsel has filed her Vakalatnama which is taken on record.

(2.) At the outset, it has been submitted by Ms. Nisha Srivastava that even though the order passed in favour of her client, namely, Ram Kumar passed in Case No. 1267 of 2022 (Sohan Lal v. Ram Kumar) decided on 28/8/2024 by the Deputy Director of Consolidation, Barabanki has been mentioned in the petition but Ram Kumar in whose favour the order exists has neither been made as a party nor from the pleadings in the writ petition, there is any connectivity to the Case No. 1267 of 2022 and the order passed therein dtd. 28/8/2024 and thus to that extent Ram Kumar is an aggrieved person and must be impleaded as a party.

(3.) At this stage, a specific query was put to the counsel for the petitioners Vimal Kishor Singh who submits that the copy of the order dtd. 28/8/2024 which has been annexed as annexure No. 3, but he does not challenge the said order and to that extent the contention of Ms. Srivastava is not disputed.