SHYAM LAL VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shubham Gupta, learned counsel for the petitioners, learned Standing counsel for respondent No.s 1 to 5 and Sri Jitendra Vikram, learned Advocate appearing on behalf of caveator- respondent No.6.

(2.) It has been submitted on behalf of the petitioners that opposite party No.6 moved an application under Sec. 34 of U.P. Revenue Code before Tehsildar, Tehsil Jamunaha, District Shrawasti. In the said proceedings the petitioner had appeared and also filed objections. After hearing both the parties by means of order dtd. 18/7/2018 the application preferred by the respondent was allowed and the objections filed by the petitioner were rejected.

(3.) The petitioner being aggrieved by the order dtd. 18/7/2018 preferred an apple before Sub Divisional Magistrate, Tehsil Jamunaha, District Shrawasti which has also been rejected vide order dtd. 8/1/2021. Further being aggrieved by the order dtd. 8/1/2021 the petitioner had preferred a revision before Additional Commissioner (Judicial) First Class which has also been rejected vide order dtd. 25/6/2025. All the aforesaid orders have been assailed in the present writ petition.