ANJANI KUMAR MISHRA, J. - (1.) Shri K.P. Singh, learned counsel for the caveator, the sole contesting respondent No. 5 has not appeared despite a notice having been served upon him by learned counsel for the petitioner. The notice served upon him is taken on record. In any case, learned counsel for the petitioner submits that Shri K.P. Singh does not represent any party in the writ petition and, therefore, his appearance, is not required. Heard Shri K. Ajit, learned counsel for the petitioner, Shri Tariq Maqbool Khan for the Gaon Sabha and learned Standing Counsel for the State-respondents.
(2.) The dispute in the writ petition pertains to plot Nos. 152 and 137 situated in Mauza Bagahibhari, Tappa Bhari Vaisi, Pargana Haveli, Tehsil Campierganj, District Gorakhpur.
(3.) It is contended that the petitioners are the owners of these two plots. Some area of both these plots were reserved for Harijan Abadi.;