KEDAR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Jay Prakash Singh, the learned counsel for petitioner, the learned Standing Counsel for Respondents 1, 2 and 3 and Miss Satakshi Singh, Advocate holding brief of Mr. Avinash Chandra Srivastava, the learned counsel representing Respondent 4.

(2.) Perused the record.

(3.) Challenge in this writ petition is to the order dtd. 26/9/2019 passed by Respondent 3/Assistant Collector/ Tehsildar, Tehsil-Fatehabad, District-Agra in Case No. 04165 of 2018 (Gram Sabha Hirner Navada Kheda v. Kedar Singh), under Sec. 67 of U.P. Revenue Code, 2006, the order dtd. 16/11/2019 also passed by Respondent 3/Assistant Collector/Tehsildar, Tehsil-Fatehabad, District-Agra in Case No. 03408 of 2019 (Kedar Singh v ), under Sec. 67 of U.P. Revenue Code, 2006 on the restoration application dtd. 4/10/2019 filed by the petitioner against earlier order dtd. 26/9/2019, an order dtd. 10/10/2022 passed by Respondent 2, Additional Collector (Administration), Agra in Appeal No. 10726 of 2019 (Kedar Singh v. Gram Sabha Hirner trough Pradhan), under Sec. 67(5) of U.P. Revenue Code, 2006 whereby aforementioned appeal filed by petitioner against the orders passed by Respondent 3/Assistant Collector/Tehsildar, Tehsil-Fatehabad, District-Agra has also been dismissed.