RAJAN ROY,J. - (1.) This matter was fixed for rehearing by the Courts order dated 20.07.2017. This is how it has come up today.
(2.) Heard Shri Sampurna Nand, learned counsel for the petitioner, learned Additional Chief Standing Counsel for the State and Shri Nagendra Bahadur Singh, learned counsel for the opposite party no. 3.
(3.) In response to this Courts order dated 20.07.2017 the contention of Shri Sampurna Nand, learned counsel for the petitioner is that the land in question was out of the consolidation operations and therefore, it was not part of the rearrangement of chak, as such the petitioner who was in possession could not come to know about it.;