MADEENA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Rajeiu Kumar Tripathi, learned counsel for the petitioner, Shri Ajay Kumar Singh Tomar, learned counsel for the State-respondent Nos. 1 to 4, Shri Pankaj Gupta, learned counsel for respondent No. 5 and Shri Nitin Srivastava, learned counsel for private respondent Nos. 6 and 7.

(2.) In view of the controversy, which is involved in the instant petition, with the consent of learned counsel for the parties, the matter is being disposed of at the admission stage itself.

(3.) The petitioner has approached this Court assailing the order dtd. 27/6/2024 passed by respondent No. 4 entertaining the revision preferred by private respondent Nos. 6 and 7 and granting an interim order, whereby the order dtd. 1/5/2024 passed by the Tehsildar impugned therein has been stayed.