ALLADIN Vs. STATE OF U. P.

JUDGEMENT

(1.) The two writ petitions are based on similar set of facts and raise common questions of law, accordingly with the consent of the parties, the petitions are being taken up for hearing together.

(2.) Heard Sri Dharmendra Kumar Srivastava, learned counsel for the petitioner, Sri Abhishek Shukla, learned Additional Chief Standing Counsel for the State respondents, Sri Ishir Sripat, learned counsel for the private respondents and Sri Pawan Kumar Singh, holding brief of Sri K.K. Singh, learned counsel for the Gram Sabha.

(3.) Writ C No. 21993 of 2022 has been filed seeking to assail the order dtd. 7/6/2019 passed by the Sub Divisional Magistrate, Kasganj in Case No. RST/03294 of 2018 (Computer Case No. T201818750103294, Alladin vs. State of U.P.) under Sec. 38(1) of the U.P. Revenue Code, 2006 and also the order dtd. 24/2/2022 passed by the Additional Commissioner (Judicial) Aligarh in Case No. 00051/2020 (Computer Case No. C 202018000000051, Alladin vs. Gram Panchayat and others) under Sec. 210 of the U.P. Revenue Code, 2006.