SATYA NARAYAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned Standing Counsel for the State-respondents and Shri Brijesh Kumar Pandey, learned counsel for the private respondent no.5 as well as learned counsel for the Gaon Sabha.

(2.) Under challenge is the order dtd. 20/12/2021 passed by the Deputy Director of Consolidation, Shrawasti whereby the revision of the petitioner was rejected on the ground that it was filed against the order dtd. 17/1/2021 by which merely the delay was condoned and such an order being interlocutory in nature, hence the revision was not maintainable.

(3.) Shri Brijesh Kumar Pandeny, learned counsel has put in appearance on behalf of the respondent no.5 and submits that he would like to raise preliminary objection regarding maintainability of the petition and that he does not propose to file any counter-affidavit and the matter can be disposed of at the admission stage itself.