HARI OM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Arvind Kumar Pandey, the learned counsel for petitioner, the learned Standing Counsel for Respondents 1, 2, 3 and 4 and Mr. Sunil Kumar Singh, the learned counsel representing Respondent 5, Land Management Committee.

(2.) Perused the record.

(3.) Challenge in this writ petition is to the order dtd. 24/3/2023 passed by Respondent 4, Tehsildar (Judicial)/ Assistant Collector, Tehsil Dadari, District-Gautam Budh Nagar in Case No. 6066 of 2023 (LMC v. Hari Om), under Sec. 67 of U.P. Revenue Code, 2006 (Annexure 1 to the writ petition) as well as the order dtd. 27/9/2023 passed by Respondent 2, Additional District Magistrate (Administration), Gautam Budh Nagar in Appeal No. 521 of 2023 (Hari Om v. NOIDA Industrial Development Authority), under Sec. 67(5) of U.P. Revenue Code, 2006 (Annexure-2 to the writ petition) whereby aforementioned appeal filed by petitioner against order dtd. 6/4/2023 has been dismissed.