SATYA NARAYAN GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary-affidavit filed by learned counsel for the petitioner is taken on record.

(2.) Heard Sri Dinesh Kumar Singh, learned counsel for the petitioner, Sri Abhishek Shukla, learned Additional Chief Standing Counsel representing the State respondents, Shri Bhupendra Kumar Tripathi, learned counsel representing the Respondent No. 4 and Shri Vineet Kumar Singh, learned counsel who has put in appearance on behalf of the respondent No. 5.

(3.) The writ petition has been filed questioning the legality, propriety and correctness of the order dtd. 23/11/2023 passed by the District Magistrate, Chandauli, in Case No. 674 of 2023 in Appeal under Sec. 67 (5) of the UP Revenue Code, 2006 whereby and whereunder the Appeal preferred by the petitioner through the Gram Sabha concerned against the order dtd. 1/7/2023 passed by the Tehsildar, respondent No. 3 has been rejected and the order dtd. 1/7/2023 dropping the proceedings under Sec. 67 of the Code, 2006 against the respondent No. 5 has been upheld.