PREM CHANDRA Vs. ADDITIONAL COMMISSIONER (ADMINISTRATION) AND ORS.

JUDGEMENT

(1.) Notice on behalf of respondents no. 1 to 3 has been accepted by the learned Chief Standing Counsel. Mr. Yogendra Nath Yadav, Advocate has accepted notice on behalf of respondent no. 4.

(2.) Heard learned counsel for the parties.

(3.) This writ petition has been filed challenging the order dated 22.5.2014 passed in the proceedings under Section 166/167 U.P.Z.A.&L.R. Act as well as the orders 27.2.2015 and 24.7.2015 passed in revision preferred against the said order and the review of the revisional order.