YOGENDRA JIKRUT MISHRA Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Leave to delete respondent No. 2 since the main relief pertains to execution of the Recovery Certificate.

(2.) Rule. Mr. M.R. Mengdey, learned Assistant Government Pleader and Ms. Mandavia waives service of rule for respondents No.1 and 3 respectively.

(3.) The only question that arise for consideration in these petitions is, if an area is declared as "Notified area" otherwise falling within the limits of a Grampanchayat, would it continue to be under the revenue jurisdiction of the District Panchayat for the purpose of recovery of land revenue or not?