RAMENDRA SONI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Angrej Nath Shukla, learned counsel for the petitioner, learned Standing Counsel appearing on behalf of opposite party no.1 and Mr. Ratnesh Chandra, learned counsel appearing on behalf of opposite parties no.2 to 4.

(2.) The writ petition involves a question which is trivial in nature, as such, with the consent of parties' counsel, we proceed to decide this writ petition without calling for the counter affidavit.

(3.) The instant writ petition has been filed challenging the order dated 29.07.2021, whereby the opposite parties have proceeded to seal the property in question i.e. Plot No.3/549, Sector H, Jankipuram, Lucknow, which was done in pursuance of the notice dated 12.07.2021.