MUNNA LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Varun Pandey, learned counsel appearing for respondent nos.1 to 4 and Sri Sanjeev Singh, learned counsel appearing for respondent nos.6 and 7.

(2.) Since the respondent no.5 is the Estate Officer i.e. Quasi-Judicial Authority, whose order has been challenged in this petition, there is no need to issue notice to the respondent no.5.

(3.) This petition has been filed challenging the judgement and order dtd. 5/1/2022 passed by the Learned Additional District and Sessions Judge, Court No. 19 in Miscellaneous Civil Appeal No.194 of 2019 arising out of order passed by the Estate Officer c/o Chief Executive Officer, Cantonment Board, Lucknow, dtd. 30/7/2019.