AKRAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Divyanshu Mishra, learned counsel for the petitioner and Sri Hemant Kumar Pandey, learned counsel for the State.

(2.) In view of order proposed to be passed, issuance of notice to the private-respondent(s) is hereby dispensed with. It is for the reasons that no prejudice would be caused to them and even after appearance they would not be in a position to dispute factual aspect of the case and the process would delay the disposal of cases in issue as also the present petition.

(3.) Present petition has been filed for the following main relief:- "Issue a writ, order or direction in the nature of Certiorari thereby quashing the impugned judgment and order dtd. 2/1/2024 passed by the Board of Revenue, U.P., Lucknow in Revision No. 3657 of 2023/Bijnore (Computerized Case No. R20231316003657) "Akram alias Janib v. Mohammad Kasim" under Sec. 210 of the U.P. Revenue Code, 2006 as well as the impugned order dtd. 30/10/2023 passed by the Up-Zila Adhikari, Dhampur, District-Bijnore in Case No. 254 of 2023 (Computerized Case No. T202313160300254) "Akram alias Janib Mohammad v. Smt. Rajiya and others" under Sec. 225 (Cha) of U.P. Revenue Code, 2006 contained in Annexure Nos. 1 and 2 to this writ petition, in the interest of justice."