(1.) Heard Shri Brahmanand Pandey, the petitioner who has appeared in-person, learned Standing Counsel for the State-respondents and Shri Anand Prakash Srivastava, learned counsel for the respondent no.5-private respondent.
(2.) This writ petition has been filed by one Brahmanand Pandey S/o Rajmani Pandey, R/o Village-Sasna Vishwanathpur, Police Station-Maharajganj, Pargana Gopalpur, Tehsil-Sagadi, District-Azamgarh who has appeared in-person before this Court.
(3.) The reliefs claimed in the present writ petition are for quashing of the order dtd. 25/10/2017 passed by the Collector/District Magistrate-Azamgarh as well as the order dtd. 21/10/2020 passed by the Commissioner, Azamgarh, Division-Azamgarh.