VED PRAKASH Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri Akhilesh Tripathi, learned counsel for the petitioners, Sri Abhishek Shukla, learned Additional Chief Standing Counsel appearing for the State-respondents and Sri Kailash Nath Singh, learned counsel for the respondent No. 4.

(2.) The present petition has been filed seeking to assail the order dtd. 30/1/2024 passed by respondent No. 2, Additional Commissioner (Administration), Varanasi Division, Varanasi in Case No. 2418 of 2023 (Computerized Case No. C202314000002481, Jay Prakash v. Om Prakash), under Sec. 207 of the UP Revenue Code, 2006, the Revenue Code and also the earlier order dtd. 14/11/2023 passed by respondent No. 3, Sub- Divisional Officer, Tehsil Pindra, District Varanasi, in Case No. 14091 of 2021 (Computerized Case No. T202114700214091, Om Prakash v. Ved Prakash), under Sec. 116 of the Revenue Code.

(3.) Briefly stated facts of the case are as follows.