VIJAY BAHADUR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vinod Kumar Shukla, learned counsel for the petitioner and learned Standing Counsel for the respondent nos.1 to 3.

(2.) The instant petition has been preferred against the notice dtd. 20/5/2022 under Sec. 67(2) of the U.P. Revenue Code, 2006 issued by the respondent no.3.

(3.) At the very outset, learned counsel submits that the instant petition is not maintainable which impugned by the notice dtd. 20/5/2022 itself and the notice cannot be challenged when the same has already been replied by way of filing objection on dtd. 3/1/2023.