(1.) Heard Shri Bhanu Pratap Kushwaha, learned counsel for the petitioner as well as learned Standing Counsel for respondents No. 1 and 2.
(2.) In light of the order proposed to be passed, notice to private respondent, is dispensed with.
(3.) The present petition has been filed by the petitioner with the prayer to issue a writ, order or direction in the nature of certiorari to quash the impugned order dtd. 15/9/2025 passed by Additional Commissioner, Lucknow Division, Lucknow i.e. opposite party No. 1 contained as Annexure No. 13 and order dtd. 25/3/2010 passed by Sub-Divisional Officer/ opposite party No. 2 contained in Annexure No. 11 to the writ petition.