CHHOTE LAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Rakesh Kumar Singh, learned counsel for the petitioner, Sri Arun Kumar Pandey, learned counsel for opposite party Nos. 6 and 7 and Sri Hemant Kumar Pandey, learned Standing Counsel.

(2.) In view of order proposed to be passed notice to respondents Nos. 4 and 5 is hereby dispensed with. It is for the reason that these respondents even after appearance would not be in position to dispute the facts of the case and this process would delay the disposal of the present petition.

(3.) By means of this petition, the petitioner has assailed the order dtd. 19/8/2016 passed by respondent No. 3/Additional District Magistrate (Administration), Faizabad (now Ayodhya). The petitioner has also assailed the order dtd. 25/1/2023 passed by respondent No. 2/Additional Commissioner (Administration), Ayodhya Division, Ayodhya.