JOGENDRA SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Supplementary affidavit along with certified copy of the impugned order is taken on record.

(2.) Counsel for the petitioner is permitted to implead Gaon Sabha as respondent no.20 in the writ petition during course of the day and serve the copy of the writ petition upon Mr. Krishan Kant Mani, learned counsel for respondent- Gaon Sabha.

(3.) Heard Mr. Anil Kumar Aditya, learned counsel for the petitioner, Mr. Ashutosh Kumar Rai, learned Additional Chief Standing Counsel for the State respondents and Mr. Krishna Kant Mani, learned counsel for the Gaon Sabha.