ANJANI KUMAR MISHRA, J. - (1.) Heard Shri Krishnaji Khare, learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) Although, the Gaon Sabha has not been impleaded as a party, as respondent No. 21 in the writ petition, it appears, that a notice, which was mandatorily required to be served upon the Gaon Sabha, has not been served.
(3.) The writ petition arises out of a suit for declaration under Section 229-B of the U.P. Zamindari Abolition and Land Reforms Act, filed by Pancham and Pratap sons of Bachcha.;