SUHAIL AHMAD Vs. DEPUTY DIRECTOR OF CONSOLIDATION, FAIZABAD

JUDGEMENT

(1.) Rejoinder affidavit(s) filed today are taken on record.

(2.) Heard Sri Rama Kant Dixit and Sri Vijayendra Prakash Tripathi, learned counsel for the petitioners, Sri Badrish Kumar Tripathi, learned counsel for the State-respondent Nos. 1 to 3, Sri Mohan Singh, learned counsel for the Gaon Sabha/respondent No. 4, Sri Jitendra Tiwari, learned counsel for the respondent No. 6, Sri Amar Nath Dubey, learned counsel for the respondent No. 7, Sri Arun Pandey, Advocate holding brief of Sri Shobhit Mohan Shukla, learned counsel for the respondent No. 8, Sri Raghaw Ram Upadhyay, learned counsel for the respondent No. 9 and Ms. Mansi Singh, Advocate holding brief of Sri Ratnesh Chandra, learned counsel for the respondent No. 12.

(3.) Service upon respondent No. 11 is sufficient, however, on call no one appeared on behalf of this respondent. The service upon respondent Nos. 5 and 10 is not sufficient, however, in view of order proposed to be passed, issuance of notice to these respondents is dispensed with.