- (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.
(2.) 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 Annexure-3 to the writ petition.
(3.) 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.;