DALEEP Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ankit Mishra, learned counsel for the petitioner, learned Standing Counsel for the State Respondents and Sri Sudhir Bharti, learned counsel for the Respondent No. 6.

(2.) Considering the nature of the order proposed to be passed notice upon the private respondents is hereby dispensed with.

(3.) At the very outset, learned counsel for the petitioner submits that his Restoration Application dtd. 12/12/2023 filed in Case No. T202305440106351 (Jawahar Vs. Rajdev), under Sec. 24 of the U.P. Revenue Code, 2006 is pending consideration before the Respondent No. 2, Sub Divisional Magistrate, Padrauna, District Kushinagar, and the purpose of filing present writ petition shall stands served if the appropriate directions are issued to the Respondent No. 2, decide the Restoration Application of the petitioner pending since the year 2023, within the time frame fixed by this Court.