PHULAU (SMT.) Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioners. Notice on behalf of respondent Nos. 1, 2 and 3 has been accepted by the office of the learned Standing Counsel. Sri Pankaj Gupta, learned counsel has accepted notice on behalf respondent No. 4 Gaon Sabha.

(2.) Sri Diwakar Shukla, learned counsel has put in appearance on behalf of the private respondent Nos. 5 to 8 and has filed his vakalatnama which is taken on record.

(3.) The contention of learned counsel for the petitioners is that against an order passed under Sec. 35 of the U.P. Revenue Code, 2006, the petitioners have filed an appeal before the First Appellate Court i.e. the Sub Divisional Magistrate, Tehsil Kunda, District Pratapgarh which was registered on 15/10/2024.