RAM TIRATH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Rakshit Raj Singh, learned counsel for the petitioner, Sri Ajay Kumar Singh Tomar, learned Additional Chief Standing Counsel appearing for the State-respondent Nos. 1 to 3 and Sri Mohan Singh, learned counsel appearing for the respondent No. 4/Gram Sabha concerned.

(2.) Under challenge is the order dtd. 15/7/2023 passed by the respondent no.3-/Tehsildar (Nyayik), Mandal- Ayodhya, District- Barabanki, Tehsil- Nawabganj, in the proceedings carried out against the petitioner under Sec. 67 of the U.P. Revenue Code, 2006 (in short "Code of 2006") registered as Case No. 9045/2016, Computerized Case No. T20160412019045 (Gaon Sabha vs. Ram Tirath).

(3.) The petitioner has also challenged the order dtd. 5/2/2024 passed by the respondent no.2-Collector, Ayodhya Mandal, District-Barabanki, in the Appeal No. 3037/2023, Computerized Case No. D202304120003037 (Ram Tirath vs. Gaon Sabha and others) filed under Sec. 67(5) of the Code of 2006.