GHANSHYAM VERMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Subodh Kumar Verma, the learned counsel for the petitioners, Dr. Krishna Singh, the learned Standing Counsel for the opposite party Nos. 1, 2 and 3 and Shri Mohan Singh, the learned counsel appearing for the opposite party No. 4-Gaon Sabha/ Gram Panchayat, Dadwa, Imliya Yarki, Akbarpur, District Ambedkar Nagar, through video conferencing.

(2.) For the order proposed to be passed, issuance of notice to the private opposite party No. 5 is hereby dispensed with, but his interest would be secured.

(3.) This writ petition has been filed challenging the order dated 04.11.2019 passed by the Assistant Collector-First Class/ Tehsildar, Akbarpur, Ambedkar Nagar, by which the notice/ R.C. Form-20, issued to the opposite party No. 5 in the proceedings under Section 67 of the U.P. Revenue Code, 2006, has been withdrawn. Against the said order the petitioners filed an appeal which has also been dismissed by the District Magistrate/Collector, Ambedkar Nagar by the order dated 27.01.2021 as not maintainable, which is also under challenge.