AMRIT LAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Dev Prakash Singh, the learned counsel for petitioner, Mr. Abhishek Shukla, the learned Additional Chief Standing Counsel for Respondents No. 1 to 3 and Mr. Ambuj Srivastava, Advocate, holding brief of Mr. Achal Singh, the learned counsel representing Respondent 4.

(2.) At the very outset, the learned standing counsel and the learned counsel representing respondent No. 4 submit that present writ petition be decided finally without calling for a Courter-affidavit. Learned counsel for petitiioner has not objection to the same. Accordingly, with the consent of the counsel for the parties, the present writ petition is being decided finally at the admission stage, without calling for a Courter-affidavit. 2. Perused the record.

(3.) Challenge in this writ petition is to the order dtd. 31/3/2023 passed by Respondent No. 3, Assistant Collector/ Tehsildar (Judicial), Karvi Chitrakoot in Case No. 603 of 2020 (Gaon Sabha Chakaundh v. Amrit Lal), under Sec. 67 of U.P. Revenue Code, 2006 (Annexure No. 2 to the writ petition) and the order dtd. 27/7/2023 passed by Respondent No. 2, Collector/District Magistrate, Chitrakoot in Appeal No. 213 of 2023 (Amrit Lal v. Gaon Sabha Chakaundh), under Sec. 67(5) of U.P. Revenue Code, 2006 (Annexure No. 3 to the writ petition), whereby aforesaid appeal filed by petitioner against order dtd. 31/3/2023 has been dismissed.