SWAMI NATH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Umesh Singh, learned counsel for the petitioner, Shri Badrish Tripathi, learned Standing Counsel for respondents No. 1 to 4, and Shri Mohan Singh, learned counsel for respondent No. 5 as well as Shri Yogesh Singh, learned counsel for respondent No. 6 and perused the record.

(2.) By means of present petition, the petitioner has challenged the order dtd. 30/6/2025, passed by the District Magistrate, Ambedkar Nagar, in exercise of power under Sec. 122 -Kha (4- Ka) of the U.P. Z.A.& L.R. Act, wherein he has allowed the revision, preferred by respondent No. 6, and he has set aside the order dtd. 31/5/2025, passed by the Tehsildar- Jalalpur, District Ambedkar Nagar .

(3.) ***