SHANKARJI VIRAJMAN MANDIR Vs. PUSHPAK

JUDGEMENT

(1.) This is a Restoration/Recall Application filed by the applicants for recalling the order dtd. 13/12/2022 passed by this Court in the present contempt proceedings.

(2.) The applicant No.2 Chandra Bhan Singh has appeared in person and submits that the order dtd. 6/9/2022 passed by the writ Court in Writ-C No.26300 of 2022 has not been complied with.

(3.) According to the applicants, it was the Tehsildar, who is the forum of fact finding enquiry under Sec. 38(1) of the U.P. Revenue Code, 2006 (hereinafter called as "Code of 2006") and should have carried out the necessary correction, as was claimed in the application under Sec. 38(1) of the Code of 2006. He further contended that the order dtd. 13/12/2022 may be recalled.