(1.) Heard learned counsel for the petitioner and learned Standing Counsel representing the State-respondents.
(2.) An application seeking impleadment by Gram Panchayat concerned has been filed through Sri Mobin Ahmad, Advocate.
(3.) Having regard to the overall facts and circumstances of the case, Sri Mobin Ahmad, learned counsel representing the Gram Panchayat concerned has been given an opportunity to address the Court in terms of the provisions contained in Rule 5-A of Chapter XXII of the Rules of the Court. Thus, Sri Mobin Ahmad, learned counsel representing the Gram Panchayat has also been heard.