MOHD JAWED Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Phool Singh Yadav, learned counsel for the petitioner and Sri Abhishek Kumar Srivastava, learned Additional Chief Standing Counsel representing the State-respondents No. 1 to 3.

(2.) Considering the nature of the order proposed to be passed, the notices upon the private respondents No. 4 and 5 are dispensed with.

(3.) The writ petition arises out of mutation proceedings and is directed against the order dtd. 16/7/2024 passed by the Board of Revenue in Revision No. 2792 of 2024, Computerized No. AL20240242002792 (Reshma Parveen v. Mohd. Jawed and others) whereby and whereunder the revision against the order dtd. 6/5/2024 passed by the S.D.O., Sirathu, Kaushambi in appeal has been entertained, notice has been issued fixing 22/10/2024 and the operation of the order dtd. 6/5/2024 has been stayed till the next date of listing.