ANURAG Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.

(2.) In view of the order proposed by the Court, notice to private respondents no.3 to 5 is dispensed with.

(3.) The submission of the learned counsel for the petitioner is that proceedings had been initiated under Sec. 34 if the Uttar Pradesh Land Revenue Act, which is pending before the Tehsildar (Judicial), Tehsil Akbarpur, District Ambedkar Nagar.