SHIV SHANKAR DUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard counsel for their parties. In the present case no counter affidavit is required of, therefore, proceed to decide the case on merits.

(2.) A map was sanctioned by the Mukhya Nagar Niyojan Adhikari Gorakhpur Development Authority Gorakhpur in favour of respondent 4 to 7. Against the order the petitioner preferred a revision to the State Government. The revision has been rejected by the impugned order as not maintainable. It is against this order that the petitioner has come up before this court.

(3.) Learned counsel argued that the view taken by the State Government in rejecting the revision, is illegal. The argument has substance. The order of Mukhya Nagar Niyojan Adhikari, is in fact the order of Vikash, Pradhikaran, Gorakhpur and, therefore, the revision is maintainable. The view taken by he State Govt, is erroneous and deserves to be set aside.