RAM NATH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Prem Chand Saroj, learned counsel for the petitioners, learned Standing Counsel for the State-respondents and Shri Bhupendra Kumar Tripathi, learned counsel representing the Gaon Sabha.

(2.) Petitioners have challenged the orders dtd. 9/1/2023 passed by respondent no. 3, Tehsildar, Tehsil Badlapur, district Jaunpur, in Case No. 03676 of 2019 (Computerized Case No. T201914360203687)(Report Lekhpal vs Baijnath), and Case No. 03689 of 2019 (Computerized Case No. T201914360203689)(Lekhpal Report vs. Lal Mani), under Sec. 67 of U.P. Revenue Code, 2006.

(3.) A perusal of the said orders, which have been compiled in a single annexure would show that the aforesaid different cases were registered against the different persons, who have been clubbed together as petitioners in this writ petition. Therefore, the frame of the writ petition is not according to law.