MOHAMMAD ALTAF MANSOOR Vs. SUB DIVISIONAL MAGISTRATE BARABANKI

JUDGEMENT

(1.) Heard Sri Ravi Shankar Tewari along with Sri Puneet Chandra, learned counsel for the petitioner. Sri Ravindra Pratap Singh, learned Standing Counsel for the State-respondents. Sri Rakesh Bajpai, learned counsel of the private respondent No. 2 and Sri Rakesh Kumar, learned counsel appearing under the authority of Sri Tushar Verma, learned counsel for the respondent No. 5.

(2.) For the reasons recorded hereinafter, the notice to the private respondent Nos. 3, 4, 9 and 10 is dispensed with.

(3.) The petitioner has approached this Court assailing the ex-parte order dtd. 12/5/2023 passed by the respondent No. 1, in case No. 1836 of 2023, in exercise of powers conferred under Sec. 80 of the U.P. Revenue Code, 2006 (hereinafter referred to as 'the Code of 2006).