ALI YAAR KHAN Vs. MOHAMMAD MATEEN

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for Respondent No. 3 and Sri Hemant Kumar Pandey, learned Additional Chief Standing Counsel for the State and perused the record.

(2.) Learned counsel for the petitioners has filed supplementary affidavit bringing on record the Basic Year Khatauni, which is taken on record.

(3.) Learned counsel for the respondents has submitted that he does not want to file any objection to the same.