SHIV MURAT Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri Abhishek Shukla, learned Additional Chief Standing Counsel for the State.

(2.) The petitioners by means of present writ petition have assailed the order dtd. 25/10/2023 passed by the respondent No.2-District Magistrate/Collector, District Basti in Appeal No.1028 (computerized case No. D-202317140001028, under Sec. 67 (5) of U.P. Revenue Code, 2006 as well as order dtd. 15/12/2022 passed by the respondent No.3-Tehsildar/Assistant Collector, 1st Class, Tehsil Sadar, District Basti in Case No.11643 of 2021 (computerized case No. T202117140311643), under Sec. 67 of the U.P. Revenue Code, 2006.

(3.) Considering the nature of the order to be passed in the present writ petition, this Court is not inclined to call for any counter affidavit.