Anjani Kumar Mishra, J. - (1.) Heard learned counsel for the petitioners, Shri Brij Kumar Yadav, learned counsel for the Gaon Sabha, learned Standing Counsel for the State-respondents and Shri Vishnu Bihari Tiwari, learned counsel for the caveators.
(2.) At the very outset, the objection of Shri Vishnu Bihari Tiwari is that although service upon the heirs of respondents 2 and 4 has been held to be sufficient, he may be granted time to obtain Vakalatnama and to file a counter affidavit on their behalf.
(3.) He additionally submits that the matter is of the year 2008 and he had filed a caveat. The Court had never granted any time to the caveators for filing a counter affidavit and, therefore, the matter cannot be heard and decided, at this stage.;