LAWS(ALL)-2026-1-54

JEERA DEVI Vs. ADDITIONAL DISTRICT

Decided On January 19, 2026
JEERA DEVI Appellant
V/S
ADDITIONAL DISTRICT Respondents

JUDGEMENT

(1.) The present reference to a larger bench has arisen on a reference made by a learned single judge, on two questions of law framed by his lordship:

(2.) The facts giving rise to the present reference have been summarised by the learned single judge in the reference order, as below:

(3.) Heard Sri Atul Dayal, learned Senior Advocate assisted by Sri Brij Raj, learned counsel for original petitioners, Sri Triveni Shankar alongwith Sri Ajay Shankar, learned counsel appearing for respondent No. 4, Sri J. Nagar, learned Senior Advocate assisted by Sri Shambhu Nath, learned counsel for original respondent No. 3 and Sri Saurabh Pandey, Advocate, who has been heard upon intervention granted by the Court.