CHIRAUNJI Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) The instant writ petition and the aforementioned 28 writ petitions constitute a bunch, as they involve similar facts and have been preferred praying for similar reliefs. Hence, they are bunched and being decided by the present common order.

(2.) Heard Pt. Sita Ram Vishwakarma, learned counsel for the writ petitioners, learned Standing Counsel for the State-respondents and Sri Diwakar Singh, who represents the Gaon Sabha.

(3.) An objection has been raised by Sri Diwakar Singh that the Gaon Sabha is a necessary party to the writ petition, but it has not been impleaded therein. In view of the statement so made, Sri Diwakar Singh has been permitted to intervene and I have heard him in opposition.