NAGENDRA PRATAP SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Learned counsel for petitioners is permitted to make necessary correction in the prayer clause of the writ petition during course of the day.

(2.) With the consent of learned counsel for the petitioners and learned Standing Counsel for the State as well as Gram Sabha, the instant writ-petition is being heard and disposed of finally without inviting counter-affidavit.

(3.) Heard Sri N.C. Rajvanshi, learned Senior Counsel assisted by Sri Anirudha Kumar Upadhyay, learned counsel for the petitioners, Sri Anjani Kumar Chaurasiya, learned Additional Chief Standing Counsel for the State and Sri Bhupendra Kumar Tripathi, learned counsel for respondent No. 10-Gram Sabha.