SANGEETA CHANDRA,J. - (1.) Heard learned counsel for the petitioner and Sri Jay Shankar Shukla, who appears on behalf of respondent nos.5 to 10.
(2.) Initially, when the writ petition was taken up before the Court, a preliminary objection was raised by Sri Jay Shankar Shukla on the basis of a judgment rendered by this Court in Shiv Sharan vs. Deputy Director of Consolidation, Unnao and another, 2013 (31) LCD 608, and this Court had granted time to the learned counsel for the petitioner to come prepared on the preliminary objection raised.
(3.) Learned counsel for the petitioner has come prepared today before this Court.;