PAWAN KUMAR CHAUBE Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Notice on behalf of the respondents No. 1 and 2 has been accepted by the office of the Chief Standing Counsel. Shri Mohan Singh, learned counsel has accepted notice on behalf of the respondent No. 4. Shri Ashish Raman Mishra, learned counsel has appeared on caveat on behalf of the private respondent No. 3.

(2.) Under challenge is the order dtd. 3/8/2024 passed by the Tehsildar, Tehsil Alapur, District Ambedkar Nagar in proceedings under Sec. 34 of the U.P. Revenue Code, 2006.

(3.) The submission of the learned counsel for the petitioner is that the mutation proceedings were initiated by the private respondent No. 3. In the said proceedings, the present petitioner had filed his objection. In the said proceedings, the petitioner had put in appearance and had sought time to file his objections.