RAKESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pradeep Chandola, learned Counsel for the petitioner and Sri Hemant Kumar Pandey, learned State Counsel.

(2.) In view of the order proposed to be passed by this Court, notice to the private-respondents is dispensed with.

(3.) Brief facts of the case are to the effect that the petitioner has challenged the order dtd. 22/6/2023 passed by Additional Commissioner (Administration Second), Devi Patan Division, Gonda, in Case No. 909/2023, Computerized Case No. C2023800000909, (Rakesh Kumar v. Government of U.P.) filed under Sec. 333 of U.P. Zamindari Abolition and Land Reforms Act, 1950 (in short "Act of 1950").