VARAKAT ALI Vs. DEPUTY DIRECTOR OF CONSOLIDATION, BAHRAICH

JUDGEMENT

(1.) Shri Mohd. Aslam Khan, Advocate has filed his Vakalatnama in Court today on behalf of respondents No. 2 to 6, which is taken on record.

(2.) Heard Shri Ram Pheran Dwivedi, learned counsel for the petitioners, Shri Hemant Kumar Pandey, learned Standing Counsel for State-respondent and Shri Mohd. Arif Khan, learned Senior Advocate assisted by Mohd. Shadab Khan and Shri Mohd. Aslam Khan, learned counsel for the respondents No. 2 to 6.

(3.) This Court after hearing the counsel for the petitioners and Shri Ashish Mishra, Advocate for respondent No. 2 (inadvertently indicated as opposite party No. 3 in the order dtd. 21/12/2023) entertained the instant petition on 21/12/2023 and also protected the interest of the petitioners and thereafter, on 3/1/2024, this Court directed to issue notice to respondents No. 3 to 6. As per Office Report dtd. 3/2/2024, service upon respondents No. 3 to 6 is sufficient.