LAWS(ALL)-2025-10-92

MIHI LAL Vs. J.D.C.

Decided On October 14, 2025
MIHI LAL Appellant
V/S
J.D.C. Respondents

JUDGEMENT

(1.) Heard Sri Ajendra Kumar, learned counsel for petitioner, Sri Krishna Kant Singh, learned counsel for respondent No. 5-Gram Samaj and Sri Sharad Chand Singh, learned Additional Chief Standing Counsel for the State.

(2.) No one is present on behalf of private respondent.

(3.) The case is listed under heading of oldest pending cases for priority hearing.