RIYAZAT KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri M.E. Khan, learned counsel for the petitioner as well as Mohd. Aslam Khan, learned counsel for the respondent nos. 4 and 5 who were the contesting parties. Notice on behalf of respondents nos. 1 to 3 has been accepted by the office of the Chief Standing Counsel.

(2.) The private respondent nos. 6 to 25 have been impleaded in the instant petition as proforma parties. Hence, with the consent of the learned counsel for the parties, this petition has been finally heard at the admission stage itself.

(3.) By means of the instant petition, the petitioners assail the impugned order dtd. 19/7/2021 passed by the respondent no. 2 in Revision No. 10 of 2013-14 preferred under Sec. 333 of the U.P.Z.A. and L.R. Act.