MST. PURSHOTTAMI Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Rejoinder affidavit filed by learned counsel for the petitioner in Writ-B No.13084 of 1983 as well as Misilband Register placed before the Court by learned counsel for the petitioner are taken on record.

(2.) Heard Mr. Ram Chandra Yadav, learned counsel for the petitioners, Mr. Abhishek Kumar Srivastava, learned Additional Chief Standing Counsel for the State-respondents and Mr. Rameshwar Prasad Shukla, learned counsel for the respondent-Gaon Sabha.

(3.) Since common issues are involved in both the petition hence both the writ petition are heard together and are being decided by a common order.