Amreshwar Pratap Sahi, J. - (1.) VAKALATNAMA of Sri Gayur in favour of Smt. Farida Jamal and Sri S.S. Shah is taken on record.
(2.) THE respondent No. 5 is reported to be dead and so has the learned counsel for the Caveator Sri S. Ali Shah. The petitioner's counsel does not dispute this position. Since the death of respondent No. 5 has admittedly taken place on 20.1.2012, this undisputed information tendered by the learned counsel for either side is taken on record and the name of Respondent No. 5 is permitted to be deleted and be substituted by the name of Gayur, son and heir of respondent No. 5. Let the aforesaid correction be, accordingly, carried out. Heard Sri Onkar Singh learned counsel for the petitioners and Smt. Farida Jamal and Sri S.K. Tyagi for the substituted heirs of the respondent No. 5.
(3.) AFTER the matter was heard at length learned counsel for the parties are agreed that the matter may be decided finally at this stage itself without awaiting further any counter affidavit. Learned standing counsel for the respondent nos. 1,2 and 3 and the learned counsel for the Gaon Sabha have given consent to dispose of this petition finally.;