SHATROHAN Vs. STATE EOF U.P.

JUDGEMENT

(1.) Heard Sri Alok Kr. Misra, learned counsel for the petitioner, Sri Hemant Kumar Pandey, learned counsel for the State as also Sri Dileep Kumar Pandey, learned counsel for the Gaon Sabha.

(2.) Under challenge is the order dtd. 29/11/2022 passed by the opposite party No. 4-Assistant Collector/ Tehsildar, Tehsil-Ikauna, District-Shrawasti, in the proceedings carried out against the petitioner under Sec. 67 of the U.P. Revenue Code, 2006 (in short "Code of 2006") which was registered as Case No. 4255 of 2022, Computerized Case No. T202208620204255.

(3.) The petitioner has also challenged the order dtd. 19/1/2023 passed by the opposite party No. 2-District Magistrate, District-Shrawasti, in the Appeal No. 568 of 2022, Computerized Case No. D202208620000568 filed under Sec. 67(5) of the Code of 2006 and also the order dtd. 3/4/2023, whereby the application for restoration preferred by the petitioner for restoring the appeal decided vide order dtd. 19/1/2023, was rejected.