LAWS(ALL)-2024-10-75

MAHATAM SHARMA Vs. STATE OF U. P.

Decided On October 03, 2024
Mahatam Sharma Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Sri Manu Mishra, learned counsel for the petitioner, Sri Munna Tiwari, appearing along with Sri Aniruddha Chaturvedi, learned counsel appearing for the respondent Nos. 5 and 6 and Sri Abhishek Shukla, learned Additional Chief Standing Counsel appearing for the State respondents.

(2.) The present petition has been filed seeking quashing of order dtd. 26/8/2021/27/8/2021, passed by the Survey Nayab Tahsildar, the order dtd. 25/5/2022, passed by the Assistant Record Officer, and the order dtd. 2/6/2023, passed by the Additional Commissioner (Judicial) IInd, Gorakhpur Division, Gorakhpur.

(3.) The facts of the case, as pleaded in the writ petition, are being set out hereinbelow.