RITESH AGRAWAL Vs. COMMISSIONER, DEVI PATAN MANDAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Dharm Raj Mishra and Shri Ratnesh Singh, learned counsel for the respondents and Shri Hemant Kumar Pandey, learned State Counsel.

(2.) By means of the present petition, the petitioner has assailed the order dtd. 24/8/2023 passed by respondent No.1-Commissioner, Devi Patan Mandal, District-Gonda in the Revision instituted under Sec. 210 of U.P. Revenue Code, 2006 (in short "Code of 2006"), registered as Case No.1201 of 2023, (Rahul Agrawal vs. Ritesh Agrawal).

(3.) The brief facts are to the effect that in a Case No. 5244 of 2023 (Ritesh Kumar vs. Rahul Agrawal& Others), Computerized Case No. 20230815050244, instituted under Sec. 116 of the Code of 2006, the revenue court of first instance, namely, Sub-Divisional Magistrate, Payagpur, District-Bahraich (in short "S.D.M.") passed the order dtd. 4/8/2023, whereby the authority concerned directed the parties to maintain status-quo. The order dtd. 4/8/2023 being relevant on reproduction reads as under:-