BHOLA Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Sri Chandra Shekhar Agnihotri, learned counsel for the petitioner, Sri Achal Singh, learned counsel for the respondent no.10/Gaon Sabha and learned Standing Counsel representing the State-respondent nos.1, 2, 3 and 11 at admission stage.

(2.) Present writ petition has been filed by the petitioner invoking extraordinary jurisdiction of this Court under Article 226 of the Constitution of India seeking a writ of certiorari to quash the order dtd. 23/11/2020 (Annexure-12) passed by the Board of Revenue, U.P. at Allahabad (respondent no.1) and the order dtd. 16/9/2020 (Annexure-11) passed by the Additional Commissioner-I, Division-Chitrakoot Dham, Banda (respondent no.3).

(3.) In view of the peculiar facts and circumstances of the case and the order proposed to be passed hereunder, this Court is proceeding to finally decide this matter at the admission stage, without putting notice to the contesting respondent nos.4 to 9 and without calling for their respective affidavits, i.e. counter affidavit and rejoinder affidavit, with a liberty to the contesting respondents to move a recall application, in case, any fact is found incorrect.