MANISH SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Nipun Singh, the learned counsel for petitioner, Mr. Abhishek Shukla, the learned Additional Chief Standing Counsel for respondents 1 to 3 and Mr. Sachidanand Tiwari, Advocate, holding brief of Mr. Kaushal Kishore Mani, the learned counsel representing respondent 4, Gaon Sabha.

(2.) Perused the record.

(3.) Challenge in this writ petition is to the order dtd. 4/8/2022 passed by respondent 3, Tehsildar, Tehsil-Kairana, District-Shamli in Case No. 01725 of 2020 (Gaon Sabha Bamnauli v. Manish Sharma), under Sec. 67 of U.P. Revenue Code, 2006 (Annexure-2 to the writ petition) as well as the order dtd. 22/12/2023 passed by respondent 2, District Magistrate/Collector, District-Shamli in Appeal No. 857 of 2023 (Manish Sharma v. Gram Sabha Bamnauli), under Sec. 67(5) of U.P. Revenue Code, 2006 (Annexure-1 to the writ petition), whereby aforementioned appeal filed by petitioner against order dtd. 4/8/2022 has been dismissed.