SHATRUGHAN YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Onkar Nath Tiwari, learned counsel for the petitioner and Shri Shailendra Kumar Singh, learned Chief Standing Counsel assisted by Shri Praful Kumar Yadav, learned Additional Chief Standing Counsel, Shri Hemant Pandey, learned Standing Counsel and Shri Dhirendra Singh, learned Standing Counsel for the State/Applicant.

(2.) The deponent/State by way of instituting an application dtd. 21/11/2023 sought prayer for extension of time, as provided in the judgment and order dtd. 27/9/2022.

(3.) While filing writ petition Matters Under Article 227 No.3726 of 2022 (Shatrughan Yadav Vs. State of U.P. and Others) the petitioner, namely, Shatrughan Yadav sought prayer for issuance of a direction to respondent/ opposite party nos.2 and 3 to conclude the survey bandobast, initiated under Sec. 49 of U.P. Revenue Code, 2006 (hereinafter referred to as "Code, 2006"), in respect to village- Majha Rath and Majha Durgaganj, Tehsil- Tarabganj, District- Gonda within stipulated period of time as fixed by this Court. The petitioner further submitted that the matter of survey bandobast is pending since 2020 and the gazette notification was also annexed alongwith the writ petition.