THAKUR PRASAD Vs. ADDL.COMMISSIONER

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the record.

(2.) AGGRIEVED by the order dated 29.01.2003 passed by Sub-Divisional Officer/opposite party no.2 under Section 143 of U.P. Z. A. Act, a revision bearing Revision No.668? has been filed under Section 333 of U.P. Z. A. Act, allowed by order dated 20.05.2008 (Annexure No.1) passed by opposite party no.1/Addl. Commissioner, Devi Patan Mandal, Gonda, District-Gonda. Aggrieved by the said order, a restoration application has been filed by the petitioner, dismissed by order dated 19.06.2008 (Annexure No.6) passed by the said authority. Aggrieved by the said fact, the present writ petition has been filed under Section 226 of the Constitution of India.

(3.) IN view of the abovesaid fact, application for recalling of the said order, dismissed by order dated 19.06.2008 (Annexure No.6) which is a non speaking order, accordingly, it is submitted by learned counsel for the petitioner that the impugned orders in question are illegal, arbitrary in nature and violative of Article 14 of the Constitution of India as well as principles of natural justice.