NOOR JAHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel and Sri Pankaj Gupta, learned counsel for the Gaon Sabha.

(2.) In view of the proposed order notices to private respondents are hereby dispensed with as no prejudice is being caused to the private respondents by this order.

(3.) Pursuant to the prayer learned Standing Counsel has produced the instructions letter dtd. 19/3/2023 preferred by the Sub-Divisional Officer, Patti, District Pratapgarh addressed to office of C.S.C. wherein it has been categorically indicated that in the issue in question the specific report from the Lekhpal has been called and pursuant to the report required exercise u/s 67 of U.P. Revenue Code, 2006 has been undertaken and Case No. T202302570401404 has been filed wherein the next date has been fixed as 24/4/2023.