SURJEET KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Suresh Chandra Verma, learned counsel for the petitioners, Shri Abhishek Shukla, learned Additional Chief Standing Counsel, for the State respondent Nos. 1 to 3 and Shri Hari Narayan Singh, learned counsel for the respondent No. 4, Land Management Committee.

(2.) The instant writ petition has been filed questioning the order dtd. 19/10/2023, passed by the Additional Commissioner (Second) Kanpur Division, Kanpur/Respondent No. 2 whereby and whereunder, Revision No. 1782 of 2022, under Sec. 210 of the U.P. Revenue Code, 2006 has been dismissed and the order dtd. 5/9/2022 passed by the Collector/District Magistrate, Farrukhabad/Respondent No. 3 has been upheld.

(3.) The writ petition arises out of proceedings under Sec. 128 of the U.P. Revenue Code, 2006.