JAGRANI Vs. D. D. C. SHRAWASTI

JUDGEMENT

(1.) Heard Shri Brijesh Kumar Kuldeep, learned counsel for the petitioner and Shri Mahendra Kumar Sharma, learned counsel for the private respondent no.2.

(2.) This Court is pained to note that the matter was heard on 11/3/2024 and it was fixed for further hearing on 12/3/2024 only for the reason that the learned counsel appearing for both sides were unable to make any clear and cogent arguments. It was expected that they would come prepared on the next date but however even on the next date i.e. on 12/3/2024 both the learned counsel for the respective parties were absolutely ill prepared and could not answer the query of the Court. It is in the aforesaid circumstances when there was practically no assistance from the counsel for either sides that the Court had to reserve the judgment.

(3.) The instant petition had been filed by Smt. Jagrani alias Ram Jiyayi, daughter of Balbhadra assailing the order passed by the Deputy Director of Consolidation, Srawashti dated 09.05.20219.