VINOD KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Akhtar Ali, learned counsel for petitioner, learned Standing Counsel representing respondents-1 to 4 and Mr. Sunil Kumar Singh, learned counsel representing respondent-5, Gram Sabha.

(2.) Perused the record.

(3.) Challenge in this writ petition under Article 226 of the Constitution of India is to the order dtd. 9/9/2021 passed by Respondent-2, Board of Revenue, Circuit Court Ist, Meerut in Revision registered as Case No. 00017 of 2013 (Vinod Kumar Vs. Gram Panchayat and others) under Sec. 333 of U.P. Z.A. and L.R. Act (Annexure 13) to the writ petition as well as order dtd. 6/4/2009 passed by respondent-3, Additional Commissioner IIIrd, Meerut Division Meerut in Appeal No.102 of 2007/08 (State Vs. Vinod) under Sec. 331 of U.P.Z.A. and L.R. Act (Annexure-9) to the writ petition.