AUSAAN Vs. ADDL. COMMISSIONER (JUDICIAL) FAIZABADJU

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned Standing Counsel for the State-respondents and Sri P.K. Jaiswal, learned counsel for the opposite party no. 4.

(2.) The aforesaid petition No. 7513 (M/S) of 2015 is connected with WP. No. 20043 (MS) of 2018 and 18612 (MS) of 2019. The controversy involved in the above three petitions can squarely be decided in light of the controversy which is involved in the WP. No. 7513 of 2015 and this Court for the sake of convenience has noted the facts from WP. No. 7513 (MS) of 2015. The order passed in the aforesaid petition shall also govern the other two connected petitions.

(3.) The issue involved in the aforesaid petition is a short one. The petitioner assails the order passed by the Additional Chief Commissioner, (Judicial) Faizabad dated 14.10.2015 by which it has affirmed the order passed by the Sub District Magistrate, SDM, Tehsil Ram Sanehi Ghat, District Barabanki dated 19.06.2015.