GAON SABHA Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Mr. Azad Rai, learned counsel for the Gaon Sabha/ petitioner, Mr. R.C. Singh, learned Senior Counsel assisted by Mr. N.D. Shukla, learned counsel for respondent No. 3 and Mr. Sharad Chandra Singh, learned Additional Chief Standing Counsel along with Dr. Santosh Kumar Shukla, learned Addi-tional Chief Standing Counsel for the State-respondents No. 1 and 2 in Writ B No. 49064 of 2010.

(2.) Heard Mr. Sharad Chandra Singh, learned Additional Chief Standing Counsel along with Dr. Santosh Kumar Shukla, learned Additional Chief Standing Counsel for the State/ Petitioner, Mr. R.C. Singh, learned Senior Counsel assisted by Mr. N.D. Shukla, learned counsel for respondent No. 3 and Mr. Azad Rai, learned counsel for respondent No. 2/Gaon Sabha in Writ B No. 38292 of 2011.

(3.) Both the writ petitions have been filed against the same impugned judgments/ orders passed by Board of Revenue arising out of one suit filed under Sec. 229-B of U.P.Z.A. and L.R. Act as such both writ petitions are clubbed and heard together.