ARVIND KUMAR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned Standing Counsel for the State respondents. Sri Mohan Singh, learned counsel, for the respondent No. 4Gaon Sabha.

(2.) This Court had passed an order dtd. 7/11/2024 and in pursuance thereof the respondent No. 2 was required to submit his explanation. In furtherance thereof Sri Ajay Kant Saini, Additional Commissioner (Administration), Ayodhya Mandal, Ayodhya has appeared and filed his personal affidavit which is taken on record and has also shown the original records relating to the Revision No. 1193 of 2024 (Smt. Vimla Devi v. Vijay Kumar and others).

(3.) The petitioner has instituted the present petition wherein he seeks quashing of the order dtd. 5/9/2024 passed by the respondent No. 2 whereby the revision was allowed without issuing notice and even without condoning the delay at the admission stage itself and remitted the matter to the court of first instance to consider and decide the controversy after affording an opportunity of hearing to the parties.