GRAM PANCHAYAT Vs. DHANNU

JUDGEMENT

(1.) It is stated by counsel for the parties that connected writ petitions viz. Civil Writ Petition Nos. 10053, 10056 and 10057 of 1993 be also put up for hearing today for disposal.

(2.) Ordered accordingly.

(3.) This writ petition has been filed to lay challenge to an order dated 29.5.1990 (Annexure P2) vide which, appeal filed by respondents No.1 and 2 against order dated 14.8.1989 was allowed.