RAM SURAT SINGH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel for respondent nos. 1 to 3, Sri Dilip Kumar Pandey, learned counsel for respondent no.4, Sri Ravindra Kumar Singh, learned counsel for respondent no.5 and Sri Anoop Kumar Upadhyay, learned counsel for respondent no.6.

(2.) With the consent of learned counsel for the parties, the writ petition is being finally decided.

(3.) By means of the present petition, the petitioners have prayed for quashing of the order dtd. 24/2/2022, a copy of which is Annexure-1 to the writ petition, passed by respondent no.1.