RAJVALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manish Kumar Pandey, learned counsel for the petitioner, Sri Bhupendra Kumar Tripathi, learned counsel for Gaon Sabha, respondent no.4 and the learned standing counsel representing the respondent Nos. 1,2 and 3.

(2.) In view of the peculiar facts and circumstances of the case and the order proposed to be passed, the court proceeds to finally decide this matter at the admission stage with the consent of the learned counsel for the parties without inviting their respective affidavits.

(3.) Challenge in the present writ petition is to order dtd. 30/6/2021 passed by the Assistant Collector-Ist Class/Tehsildadr, Jakhaniya, District Ghazipur (respondent no.3) and the order dtd. 18/10/2021 passed by the Collector, Ghazipur (respondent no.2).