PAVITRA DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Vinod Kumar Upadhyay, the learned counsel for petitioner, the learned Standing Counsel for respondent Nos. 1,2,3,4 and Mr. Ram Chandra Kushwaha, the learned counsel for respondent No. 5.

(2.) Perused the record.

(3.) Challenge in this writ petition is to the order dtd. 24/10/2016, passed by respondent No. 3 Tehsildar, Tehsil Rampur Maniharan, District-Saharanpur (Annexure No. 5 to the writ petition), the order dtd. 28/10/2016, passed by respondent No. 4-Nayab Tehsildar, Tehsil Rampur, Maniharan, District Saharanpur (Annexure No. 4 to the writ petition), the order dtd. 26/3/2018, passed by respondent No. 4 Naib Tehsildar, Tehsil Rampur, Maniharan, District Saharanpur (Annexure No. 3 to the writ petition), the order dtd. 13/8/2020, passed by respondent No. 2,- Additional Commissioner (Admin)-II, Saharanpur (Annexure No. 2 to the writ petition) and the order dtd. 4/10/2023, passed by respondent No. 2, Additional Commissioner (Admin)-II, Saharanpur (Annexure No. 1 to the writ petition).