RAMESH KUMAR Vs. GRAM PANCHAYAT

JUDGEMENT

(1.) Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

(2.) The petitioners happened to be residents of village Bakarpur, Tehsil Jagadhari, District Yamuna Nagar, and have through this revision petition under Article 227 of the Constitution of India challenged an order dtd. 14/12/2018 (Annexure P-5) passed by the learned Civil Judge (Junior Division), Jagadhari, dismissing the application of the applicant/plaintiffs and which finding was upheld by orders dtd. 30/1/2020 (Annexure P-7) by the Court of learned Additional District Judge, Yamuna Nagar.

(3.) Heard counsel for the parties and perused the records.