DUSHYANT KUMAR GIRI Vs. STATE OF U.P.

JUDGEMENT

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

(2.) Heard Shri M. P. Singh, learned counsel for the petitioner and the learned Standing Counsel for the State-respondents as well as Shri Satish Kumar learned counsel appearing for the private respondent no.2 on caveat.

(3.) By means of the instant petition, the petitioner assails the order dtd. 24/9/2022 passed by the Tehsildar, Tehsil Baldirai, District Sultanpur which has been affirmed by the Sub Divisional Magistrate, Baldirai, District Sultanpur by means of order dtd. 17/5/2023 as well as the order dtd. 2/8/2024 passed by the Commissioner Ayodhya Division whereby the revisional court by means of order dtd. 2/8/2024 affirmed the two orders dtd. 24/9/2022 and 17/5/2023.