- (1.) Notice on behalf of opposite parties no.1 and 3 has been accepted by learned Chief Standing Counsel, whereas Mr. Yogendra Nath Yadav, Advocate has accepted notice on behalf of opposite party no.2.
(2.) For the orders proposed, no need to issue notice to opposite parties no.4, 5 and 6, as such, notice to opposite parties no.4, 5 and 6 is dispensed with.
(3.) Heard learned counsel for the petitioner, learned Standing Counsel as well as learned counsel for Gaon Sabha and perused the records.;