SUKHDEV KUMAR CHAUBEY Vs. COMMISSIONER VARANASI MANDAL VARANASI

JUDGEMENT

(1.) In view of office report dtd. 19/4/2022 service upon respondent nos. 4 and 5 is deemed sufficient.

(2.) Heard Udai Chandani learned counsel for the petitioner and Sri J.P.N.Raj, learned Additional Chief Standing Counsel for the State.

(3.) By means of this writ petition filed under Article 226 of the Constitution of India, the petitioner has challenged the order of the Tehsildar (Judicial), Tehsil - Sadar, Varanasi (Respondent no. 3) dtd. 18/1/2020, whereby he has rejected the application of the petitioner for mutation holding that on the basis of decree of compromise or settlement made by the competent court, mutation proceedings cannot be initiated.