RAMAVTAR GUPTA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Avanees Kumar Rai under the authority of Samarth Singh, learned counsel for the petitioner, Shri Abhishek Shukla, learned Addl. Chief Standing Counsel for the State-respondent and Shri Bhupendra Kumar Tripathi, learned counsel for respondent No. 2.

(2.) Considering the nature of the order that is proposed to be passed, the service of notice upon private respondent Nos. 3 to 12 is being dispensed with.

(3.) The writ petition arises out of proceedings under Sec. 24 (4) of the U.P. Revenue Code, 2006 and is directed against the order dtd. 30/11/2023 passed in appeal No. 257 of 2022 by the Commissioner (Administration) Varanasi Division, Varanasi in exercise of powers under Sec. 24 of the U.P. Revenue Code, 2006 whereby and whereunder the appeal has been dismissed upholding the order dtd. 4/2/2022 passed by the Sub-Divisional Magistrate, Tehsil Chakiya, District Chandauli under Sec. 24 of the U.P. Revenue Code, 2006.