JAI SINGH Vs. STATE OF UP

JUDGEMENT

(1.) Heard Shri Jai Shanker Mishra, learned counsel for the petitioner, Shri Abhishek Shukla, learned Addl. Chief Standing Counsel for State-respondent Nos. 1 to 3. Smt. Anjali Upadhyay and Shri Vineet Pandey, learned counsels have accepted notice of the writ petition on behalf of respondent Nos. 26 and 27, respectively. However, they did not appear when the case was heard.

(2.) The writ petition arises out of proceedings under Sec. 24 of the U.P. Revenue Code, 2006 i.e. disputes regarding boundaries and is directed against the order dtd. 19/12/2023 passed by the Addl. Commissioner (Administration) 2nd, Meerut in appeal under Sec. 24 (4) of the Code registered as Case No. 1691 of 2023 whereby and whereunder the appeal has been rejected and the order dtd. 4/7/2023 passed by the Sub Divisional Officer, Dadri in Case No. 24060 of 2021 (Heere and others v. Devindra and others) under Sec. 24 of the U.P. Revenue Code, 2006 directing the demarcation of the plot No. 436 situate in village Haibatpur, Tehsil Dadri, District Gautam Budh Nagar, has been upheld.

(3.) A supplementary affidavit dtd. 2/5/2024 has been filed by learned counsel for the petitioner, which is taken on record.