Anjani Kumar Mishra, J. - (1.) HEARD Shri H.M. Srivastava, holding brief of Shri H.P. Singh, learned Counsel for the petitioner and learned Standing Counsel for the State respondents. This writ petition has been filed seeking a writ of mandamus commanding the respondent No. 3 to take a final decision on the resolution by the Consolidation Committee, copy whereof has been filed as Annexure -2 to the writ petition as also on an application/objection of the petitioner under section 9 -B copy whereof has been filed as Annex -ure -3 to the writ petition.
(2.) IT appears some meeting took on 16.10.2014. This meeting is alleged to have been attended by the members of the Consolidation Committee. As many as four names of Members of the Consolidation Committee are mentioned and the names of certain other persons are also mentioned, and they are also described as a Member. Prima facie, the other names appear to be those of members of the Gram Panchayat and the meeting appears to be a meeting of Gram Panchayat and not the Consolidation Committee as is sought to be convened in the writ petition. It is further evident from the extract of the proceedings that in the meeting petitioner No. 2, who is Manager of the Janta Inter College, Khaparaha, District Jaunpur proposed that since no play ground is available in the village, certain land, namely, plot Nos. 781, 782, 783 and 784 which land is adjacent to the Janta Inter College, Khaparaha, District Jaunpur, be reserved for playground for the children of the school and a resolution to this effect was passed.
(3.) ON the strength of the resolution aforesaid, it appears that an objection under section 9 -B has been preferred by the Committee of Management of Janta Inter College, Khaparaha, District Jaunpur and also its Manager with the prayer that the land lying towards the south of the Vidyalaya, namely, plot Nos. 781, 782, 783 and 784, having an area of 0.300 hectares, be reserved for play ground. It has further been prayed that plot No. 701, area 0.066 hectares, earlier reserved for this purpose may also be included in the land to be reserved for play ground.;