IMTIYAZ AHMAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Saumitra, Advocate, holding brief of Mr. Rahul Sahai, the learned counsel for petitioners, the learned Standing Counsel for respondents Nos. 1,2,3 and Mr. Vijay Bhan Singh, Advocate, holding brief of Mr. R.P. Shukla, the learned counsel representing respondent No. 4.

(2.) Perused the record.

(3.) Challenge in this writ petition is to the order dtd. 20/6/2023, passed by respondent No. 3, Assistant Collector/Tehsildar, Ballia, in Case No. 266 of 2023 (Gram Sabha v. Imtiyaz and others) under Sec. 67 of U.P. Revenue Code, 2006 (Annexure No. 2 to the writ petition) as well as the order dtd. 13/10/2023, passed by respondent No. 2 District Magistrate/Collector, Ballia in Appeal No. 1102 of 2023 (Imtiyaz Ahmad and others v. Gram Sabha Turtipar and others) under Sec. 67 (5) of U.P. Revenue Code, 2006 (Annexure No. 1 to the writ petition), whereby aforesaid appeal filed by petitioners against the order dtd. 20/6/2023 has been dismissed.