Manoj Misra, J. - (1.) Heard learned counsel for the petitioners and the learned Standing Counsel representing the respondent nos. 1 to 4; and have perused the record.
(2.) The case has been taken up in the revised list. The name of Sri R. C. Upadhyay is shown as counsel for the respondent no.5 (Gaon Sabha) but he is not present.
(3.) Considering that parties have exchanged their affidavits, this petition is being decided finally with the consent of the learned Standing Counsel who represents the respondents 1 to 4.;