LALA RAM TIWARI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Hemant Kumar Pandey, learned Standing Counsel for the State / opposite party Nos. 1 to 3 as well as Shri Pankaj Gupta, learned counsel for the Gaon Sabha/ opposite party No. 5 and Shri Sachin Srivastava, learned counsel for the Caveator and perused the record.

(2.) The instant petition has been preferred seeking following main relief :

(3.) The concerned Authorities namely Collector, District Magistrate, Unnao and Tehsildar, Hasanganj, District-Unnao have passed the impugned orders dtd. 10/12/2024 and 28/10/2023, respectively, in exercise of power under Sec. 67 of U.P. Revenue Code, 2006 (in short "Code of 2006").