SAHABUDDIN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr.Pradeep Kumar, the learned counsel for petitioner, the learned standing counsel representing respondents 1, to 4 and Mr. Brij Kumar Saroj, Advocate holding brief of Mr. Sudhir Bharti, the learned counsel representing respndent-5.

(2.) Perused the record.

(3.) Challenge in this writ petition is to the order dtd. 18/1/2023 passed by respondent-4, Tehsildar (Judicial) Tehsil-Sadar, District-Maharajganj in Case No. 929 of 2023 (Sahabuddin v. State) under Sec. 67 of U.P. Land Revenue Code, 2006 ( Annexure 2 to the writ petition) and the order dtd. 27/10/2023 passed by respondent-2, Additional District Magistrate (Finance and Revenue), Maharajganj in Appeal No. 929 of 2023 (Shahabuddin v. Gaon Sabha) under Sec. 67 (5) of U.P. Revenue Code, 2006 (Annexure 5 to the writ petition, whereby the appeal filed by petitioner against order dtd. 18/2/2023 has been dismissed.