GAGAN MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri A.Z. Siddiqui, learned counsel for the petitioner, Sri Hemant Kumar Pandey, learned State counsel appearing for the respondent Nos. 1 to 3 and Sri Dilip Kumar Pandey, learned counsel appearing for the respondent No. 4/Gaon Sabha concerned.

(2.) By means of this petition, the petitioner has assailed the order dtd. 6/12/2023, as contained in Annexure Nos. 1 and 12 to this petition.

(3.) Brief facts of the case are to the effect that the petitioner instituted a suit under Sec. 116 of U.P. Revenue Code, 2006 (in short "Code of 2006"), registered as Case No. 10483/2019, Computerized Case No. T201910330110483 (Gagan Mishra v. Gaon Sabha), with regard to Gata No. 843M area 0.5690 Hectare situated at Village- Nanakganj Grant, Pargana-Gopamau, Tehsil and District- Hardoi in the month of October, 2019.