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Judgment
4 paragraphs · 125 wordsAhanthem Bimol Singh, J
Mr. R.P. Daida, learned counsel representing the Advocate on record appeared on behalf of the petitioners and Mrs. Ch. Sundari, learned GA appeared on behalf of the respondents.
It has been submitted by the counsel appearing for the parties that the present writ petition pertains to recognition of a new village and establishment of the village authority. It has also been submitted that similar issues are pending before the Hon'ble Supreme Court of India and that the decision rendered by the Hon'ble Supreme Court in those cases will cover this writ petition. The learned counsel, accordingly, prays for taking up these matters after two months.
As prayed for the learned counsel appearing for the parties, list these cases again on 17-08-2026.