RANG BAHADUR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Upendra Nath Mishra, learned Senior Advocate assisted by Sri Vijay Vikram Singh, learned counsel for appellant and learned counsel representing the State-respondents.

(2.) Proceedings of this special appeal under Chapter VIII Rule 5 of the Rules of the Court have been instituted by the appellantpetitioner impeaching the judgment and order dtd. 8/12/2020 passed by learned Single Judge whereby the writ petition filed by him, namely, Writ Petition No.5447 (S/S) of 2020 has been dismissed.

(3.) At this juncture itself, we may indicate that by instituting the proceedings of Writ Petition No.5447 (S/S) of 2020, the appellantpetitioner had challenged the validity of two orders passed by the District Magistrate, namely, the order dtd. 30/11/2011 and the order dtd. 27/11/2019 whereby claim of the appellant-petitioner in respect of recovery of certain amounts ordered against him was not acceded to.