VIJAY KUMAR Vs. CHIEF REVENUE OFFICER, GONDA

JUDGEMENT

(1.) Heard Shri Rajeiu Tripathi, learned counsel for the petitioners and the learned standing counsel for the State-respondents. Shri Pankaj Gupta, learned counsel for the respondent No. 3, Shri Nitin Srivastava, learned counsel for the private-respondents No. 4 to 6 and Shri Alok Kumar Mishra, learned counsel for the private-respondent No. 20.

(2.) Under challenge is the order dtd. 1/12/2023 passed by the Chief Revenue Officer, Gonda in proceedings initiated under Sec. 66 of the U.P. Revenue Code, 2006 (for short, 'the Code of 2006').

(3.) At the outset, a preliminary objection regarding the maintainability of the petition was raised by the learned counsel for the private-respondents as well as the learned standing counsel and it is urged that in view of Sec. 66(3) of the Code of 2006, the petitioners have an adequate and effective remedy of filing a revision before the revisional authority, hence, the instant petition is not maintainable.