MOHD MUSLIM Vs. STATE OF U. P.

JUDGEMENT

(1.) On an oral prayer, counsel for the petitioners is permitted to correct the array of parties.

(2.) Heard Sri Vibhu Rai, learned counsel for the petitioners, Sri Abhishek Shukla, learned Additional Chief Standing Counsel appearing for the State-respondents and Sri Surendra Kumar Chaubey holding brief of Sri Sudhir Kumar Singh Parmar, learned counsel for respondent Nos. 5 and 6.

(3.) The present petition has been filed seeking to assail the order dtd. 20/1/2024 passed by respondent No. 2, Commissioner, Prayagraj Division, Prayagraj in Revision No. 1369 of 2022 (Computer Case No. C202202000001369, Mohd. Salim and another v. Mohd. Muslim and others), under Sec. 210 of the UP Revenue Code, 2006.the Revenue Code.