TARA DEVI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned State counsel for respondent no.1 and Shri Anag Mishra, learned counsel for the respondent nos.2 to 5.

(2.) By means of instant petition, the petitioner has prayed for following main reliefs:

(3.) At the very outset, Shri Mishra states that this Court vide order dtd. 4/7/2023 had required the appearance of Deputy Cane Commissioner, Devi Patan Mandal Gonda as none had appeared on behalf of the respondents when the case was listed on the said date. He states that his non appearance on the said date was on account of the fact that his full name was not indicated in the cause list and he could not note the said case. Shri Mishra states that henceforth he will be careful in noting when the case is listed.